Section 30 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
30. Suspension or cancellation of licence.
- The market committee may, if it is satisfied that a licensee has violated any of the conditions or provisions of the Act, Rules or by-law' framed thereunder, suspend or cancel the licence granted to him by recording the reasons therefore:Provided that no licence shall be cancelled or suspended without giving an opportunity to the licensee to make his representation in writing against the proposed cancellation or suspension of the licence.
