Section 32A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
32A. [ Licence for more than one market area. [Inserted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003).]
(1)Every person specified in Section 31 who desires to operate in more than one market areas, shall apply to such authority/officer notified by the State Government for grant of a licence or renewal thereof in such manner and within such period and on such condition as may be prescribed in the rules.(2)The authority/officer notified by the State Government may grant or renew the licence or for reasons to be recorded in writing, refuse to grant or renew the licence.(3)All licences granted or renewed under this section shall be subject to the provisions of this Act and the rules and bye-laws made thereunder.]
