Section 39(8) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(8)Habitual default in the submission of return and habitual submission of false return shall be a sufficient ground for suspension or cancellation or refusal to renew a licence, and the provision of this rule shall apply in addition to and without prejudice to any other law, panel or otherwise, applicable to non-compliance or defective compliance with any duty imposed upon a dealer by the Act or by these rules, or bye-laws or order of a committee
