Section 71 in The Rajasthan Agricultural Produce Markets Rules, 1963
71. Procedure to be adopted before taking a decision to cancel or suspend a licence.
(1)The Secretary of the committee shall first enquire into the matter and submit his report to the committee.(2)The committee shall on the basis of the Secretary's report frame a charge sheet.(3)The Chairman shall then call upon the person concerned to submit his explanation within a week.(4)If the person concerned fails to submit his explanation within the aforesaid time of a week giving reasons for his misconduct or producing evidence in support of the denial of an alleged offence, the view that a prima facie has been established should be accepted.(5)The Market Committee shall take the decision regarding cancellation or suspension of a licence on the basis of Secretary's report the charge sheet and the explanation of the person who is alleged to have committed the offence and record the reasons of cancelling or suspending the licence.(6)[ In case of suspension of licence by the Chairman or the Secretary in exercise of the powers conferred under sub-section (3) of section 15, the Chairman or the Secretary shall not issue orders without reasonable opportunity to the party concerned and the order of the Chairman or the Secretary shall contain the specific reasons for taking recourse for such action.] [Added by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]
