Section 55(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(3)Notwithstanding anything contained in sub-section (1) but subject to the provisions of sub-section (4), the State Marketing Officer may, for reasons to be communicated in writing to the registration holder, by order, suspend or cancel the registration granted or renewed by the Marketing Board:Provided that no order under this sub-section shall be made without giving notice to the Marketing Board.
