Section 72D(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the provisions of sub-section (3) the Director of Agricultural Marketing or authorised officer who has issued licence under section 72C [or section 72 (4)] [Inserted by Act 05 of 2014 w.e.f.04.01.2014] as the case may be for the reasons to be communicated to the licence holder in writing suspend or cancel licence,-(a)if the licence has been obtained through willful misrepresentation or fraud; or(b)if the holder of the licence or any servant or anyone acting on his behalf with his (licence holder's) expressed or implied permission commits a breach of any of the terms or conditions or licence;(c)if the holder of the licence himself or in combination with other licence holder commits any act or abstains from carrying on his normal business in the market area with the intention of willfully obstructing suspending or stopping the marketing of notified agricultural produce in the private market yard/sub market yard and in consequence whereof the marketing of any notified agricultural produce has been obstructed suspended or stopped;(d)if the holder of the licence has become an insolvent;(e)if the holder of the licence incurs any disqualification as may be prescribed; or(f)if the holder of the licence is convicted of any offence under this Act then within one year of the conviction if the conviction is for the first time and within three years for subsequent conviction.
