Section 19(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2)On receipt of application the [Secretary of the Committee] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4.5.88.] or any other officer duly authorised by the Committee in this behalf may after making such enquiries regarding the conduct and business of the applicants as he may deem necessary, grant a licence in Form E. The licence shall be subject to the conditions mentioned therein.
