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State of Punjab - Section

Section 10B in The Punjab Agricultural Produce Markets Act, 1961

10B. [ Granting of Licence to private person. [Inserted by Punjab Act No. 17 of 2017, dated 22.7.2017.]

- Any person who desires to establish a private special market yard, private market yard, private e-trading platform private producer and consumer market yard or private producer market yard (Kissan Mandi) in any notified market area under section 7, shall apply to the competent authority alongwith requisite fee for grant of license and the competent authority shall grant the licence for such period, in such form, on such terms and I I conditions as may be prescribed.