(1)No person shall act as a broker in any fair area unless he is granted in respect of such area a licence on such terms and conditions as may be specified therein.(2)A licence referred to in sub-section (1) shall be in such form, and shall be issued in such manner on payment of such fee and by such authority as may be prescribed.](3)No broker shall be entitled to claim from the seller or the purchaser or both a commission in respect of the sale or purchase of cattle at a rate exceeding in the aggregate one per centum of the price of the cattle sold.(4)If the fair officer is satisfied that the holder of a broker's licence has violated any of the terms and conditions of the licence or has contravened any of the provisions of this Act or the rules, made thereunder, he may, after giving to the broker a reasonable opportunity of being heard, suspend or cancel his licence.(5)An order suspending or cancelling a broker's licence shall be revisable by the Deputy Commissioner concerned in such manner as may be prescribed.
