Section 8 in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
8. Power to cancel or suspend licences.
(1)The Competent Authority may suspend or cancel any licence granted or renewed under this Act on any one or more of the following grounds, namely:—(a)That he has parted, in whole or in part, with his control over the fruit nursery, or has otherwise ceased to conduct of hold such fruit nursery;(b)that, where the maximum rate or price for any variety of any fruit plant has been fixed by the State Government by notification in the Official Gazette, he has sold any such fruit plant at a higher rate of price;(c)that he has, without reasonable cause, failed to comply with any of the terms and conditions of the licence or any directions lawfully given by the Competent Authority or has contravened any of the provisions of this Act or the rules made there under;(d)On any other prescribed ground.(2)The Competent Authority may suspend the licence pending the passing of a cancellation order in respect thereof under sub-section (1).(3)Before passing an order under sub-section (1), the Competent Authority shall inform the licensee the ground on which it is proposed to take action and give him a reasonable opportunity of showing cause against such action.(4)A copy of every order passed under sub-section (1) or (2) shall be communicated to the licensee forthwith.
