Section 10(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)The [Secretary of the Board] [Substituted by the word 'Chairman of the Board' by Pb. Act 40 of 1963, Section 7.], after such enquiry as he may consider necessary, refuse a licence to a person who in his opinion -(a)is a benamidar for or a partner with any person to whom a licence has been refused, or whose licence is cancelled or suspended under sub-section (2) for the period of such cancellation or suspension ; or(b)is convicted of an offence affecting the said person's integrity as a man of business within two years of such conviction ; or(c)is undischarged insolvent ;Provided that no such order shall be made without giving such person an opportunity to show cause why such an order should not be made.
