Section 31F in The Gujarat Agricultural Produce Markets Act, 1963
31F. Rejection of application for grant or renewal of licence.
- An application received under sections 31C and 3IE for grant or renewal of licence may be rejected for the reasons recorded in writing by the prescribed authority, on the basis of one or more of the following matters, namely:-(i)the application is not accompanied by the prescribed fee;(ii)the dues of the managing body are outstanding against the applicant;(iii)the applicant is a minor or not bonafide;(iv)the applicant is a defaulter of the dues payable under this Act, rules or the bye-laws made thereunder; or(v)any other reasons as may be prescribed.
