Section 6(7) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(7)[ Every licence so granted or renewed shall be in force for a market year or for three market years, as the case may be, on payment of proportionate fees :Provided that in the case of grant or renewal of a licence for three years, such grant or renewal shall be subject to the production by the licence of a statement showing the business transacted and the amount of dues paid or payable to the Market Committee, in the last preceding market year and verification thereof by the Market Committee.] [Sub-rule (7) was substituted by G. N. of 7.6.1990.]
