Section 9 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
9. Cancellation or suspension of licence
. (1) Whenever the market committee proposes to cancel or suspend a licence under sub-section (6) of section 13, its Secretary shall cause a notice to be served upon the licensee either through messenger with proper receipt or by registered post stating therein the grounds of the proposed cancellation or suspension and directing nim to show cause, if any, within fifteen days from the date of service of the notice, as to why the licence should not be cancelled or suspended.(2)On the expiry of the stipulated period the Secretary shall place the matter along with the explanation, if any. received from the licensee, before the market committee for consideration.(3)On consideration of the explanation, if any and on making enquiry, if any, the market committee may issue such order as it deems fit under sub-section (6) of section 13.
