Section 14 in The Rajasthan Agricultural Produce Markets Act, 1961
14. [ Power of market committee to issue licence. - (1) Where a market is established under the provisions of this Act, the market committee may issue and renew licence, in accordance with the rules and bye-laws, to traders, brokers, weighmen, measurers, processors, surveyors, warehousemen or other persons to operate in the market on payment of the prescribed fees.
(2)The market committee may also grant licence, -(a)for direct purchase from agriculturist for the following purposes, namely : -(i)to processor for processing;(ii)to exporters for export of agricultural produce;(iii)for trade of agricultural produce of particular specification; and(iv)for grading, packing and transacting in other way by value addition of agricultural produce:Provided that no sale or purchase shall be permitted under clause (a) within the market proper;(b)for testing of chemical composition of agricultural produce.]
