Section 14B(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)The Director may, after such inquiry as he deems fit to make and after giving, in the prescribed manner, the licensee a reasonable opportunity of being heard, suspend or cancel a licence issued under section 14-A on any of the following grounds, namely: -(a)that the licensee is found to have committed a breach of any of the terms or conditions of his licence, or(b)that the licensee is found to have contravened any of the provisions of this Act or the rules or bye-laws made thereunder, or(c)that the licensee has been convicted of an offence punishable under this Act or the rules or bye-laws made thereunder, or(d)on any other prescribed ground.
