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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(1)Any person desiring to operate in any market area as a processor, weighman, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of any declared agricultural produce shall make an application in writing in the form prescribed by the Director or the bye-laws for the grant of a licence or renewal thereof, as the case may be, to the Director (where a Market Committee has not yet started functioning) and in any other case, to the Market Committee along with the fee prescribed in this behalf by bye-laws, if any, such fee not being in excess of maximum fees per market year indicated below, namely :-
Category of Licence Maximum fees to be charged per market year
  Rs.
(a) Weighman or measurer 10
(b) Surveyor 15
(c) Warehouseman 15
(d) Processor 100
(e) Carting and Clearing Agent 25
(f) Assistant to trader/commission agent/broker 5
(g) Assistant to carting or clearing agent 5
(h) Hamal 3
(i) Others 5