Section 50(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)The application received under sub-section (1) for grant or renewal of licence may be accepted or rejected for reasons to be\recorded in writing by the Licensing Authority :Provided that the application received under this section shall be liable to be rejected on the condition(s) mutatis mutentiis to condition(s) laid down for private market yard under section 68.
