Section 65(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)There shall be a single licence applicable to the whole of the State, for the trader to be granted/ renewed by the Director or the officer authorized by him in such manner and in such form, as may be prescribed, to operate as trader in any principal market yard, sub-market yard, market sub-yard private market yard and sub-yard, e-trading platform or any other space identified for the purpose, in the State. The existing trader licences granted by the Market Committees shall be converted into State wide single trader licence by the Director or the officer authorized by him, within six months from the date of commencement of the State Agricultural Produce and Livestock Marketing (Promotion and Facilitation Act, 2017. Until then, the existing trader licences granted by the Market Committees are deemed to have been the State wide single trader licences.Explanation. - Private market licensee or other such licensee or its management committee may, register the unified single trading licence holder issued by Director or the officer authorized by him, to allow to operate in such market yards.
