Section 73(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)(a)Subject to the provisions of sub-section (4) the Chairman of a market committee may for reasons to be recorded in writing suspend a licence for a period of not more than one month for any reason for which a market committee may suspend a licence under sub-section(1).(b)Subject to the provisions of sub-section (4) the Secretary of a market committee may for reasons to be recorded in writing suspend a licence for a period of not more than one week for any reason for which a market committee may suspend a licence under sub-section(1).
