Section 72C in Karnataka Agricultural Produce Marketing Act 1966
72C. Grant /Renewal of licence of private market yard and farmer consumer market.
(1)Any person who,-(a)under section 72A desires to purchase notified agricultural produce directly from the agriculturist or wishes to establish a private market yard; or(b)under section 72B desires to establish farmer-consumer market in one or more in the market area;shall apply to the Director of Agricultural Marketing or authorised officer for grant or renewal of licence as the case may be in the manner and for the period as may be prescribed.(2)Along with every such application for licence fee prescribed shall be deposited.(3)Application received under sub-section (1) for grant or renewal of licence may be accepted or rejected for reasons recorded in writing by the concerned authority as the case may be. No licence shall be granted to an applicant where, -(i)the market committee dues are outstanding against the applicant;(ii)the applicant is a minor or not bona fide;(iii)the applicant has been declared defaulter under the Act and rules and bye-law made thereunder;(iv)the applicant having been declared guilty in any criminal case and convicted by imprisonment;(v)the concerned authority is satisfied that the applicant don't possess the infrastructure credentials experience or adequate capital for investment or any other requirements as may be prescribed for establishment of a private market yard or farmer -consumer market; or(vi)for any other reasons as the licencing authority deems appropriate.(4)All the licences granted or renewed under this section shall be subject to provisions of this Act or rules made thereunder.
