Section 6(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Subject to the provisions of this section and of the rules providing for regulating the marketing of agricultural produce in any place in the market area, no person shall, on and after the date on which the declaration is made under sub-section (1) of section 4, without, or otherwise than in conformity with the terms and conditions of, a license (granted by the Director when a Market Committee has not yet started functioning; and in any other case, by the Market Committee) in this behalf,-(a)Use any place in the market area of the marketing of the declared agricultural produce, or(b)Operate in the market area or in any market therein as a trader, commission agent, broker, processor, weigh man, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of the declared agricultural produce.
