Section 24P(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)Renewal of license may be refused if the licensee(i)is found to be trading in agricultural produce in contravention of the provisions of the Act and these rules;(ii)has been found guilty of violation of any provision under the Act and Rules; or(iii)the Government is satisfied that the continuance of the private market is not going to promote the interest of the farmer producers.
