Section 36 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
36. Regulation of person operating in the market area.
- No person shall, in respect of any notified agricultural produce operate in the market area as trader, commission agent, broker, weighman, Hammal, grader-cum-packer, surveyor, warehouseman, owner or occupier of processing or pressing factories or such other market functionary except in accordance with the condition of a license granted under the provisions of this Act and the rules and bye-laws made thereunder.
