Section 5C in The Rajasthan Agricultural Produce Markets Act, 1961
5C. Grant, renewal or cancellation of licence for establishment of private sub-market yards or the consumer-farmer markets.
(1)Any person may apply to the Director or the authority empowered by the State Government in this behalf for grant of licence to establish a private sub-market yard under section 5-A, or a consumer-farmer market under section 50B, or for renewal of a licence granted under this section, in such form and in such manner, as may be prescribed.(2)An application under sub-section (1) shall accompany with such licence fees, as may be prescribed.(3)Application received under sub-section (1) may be accepted or rejected for the reasons recorded in writing by the Director or, as the case may be, the authority empowered under sub-section (1):Provided that a licence under this section shall not be granted or, as the case maybe, renewed, where -(i)the market committee dues are outstanding against the applicant;(ii)the applicant is a minor or is not bonafide;(iii)the applicant has been declared defaulter under this Act or the rules or bye-laws made thereunder; and(iv)the applicant has been convicted for any offence and has been sentenced for imprisonment.(4)All the licences granted or renewed under this section shall be subject to such terms and conditions, as may be prescribed and the licensee shall be bound to follow terms and conditions of the licence and the provisions of this Act or the rules or bye-laws made thereunder.(5)The Director may, after such inquiry as he deems fit to make and after giving the licensee, a reasonable opportunity of being heard, cancel any licence granted or renewed under this section, for the reasons recorded in writing.] [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]
