Section 122 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
122. Repeal of previous rules.
- Subject to the provisions of section 64 of the Act, on the coming into force of these rules,-(i)The Bombay Agricultural Produce Market Rules, 1941,(ii)The Berar Agricultural Produce Market Rules, published in Government of Central Provinces, Agricultural Department, Notification No. 1662-848-X of 1941, dated the 25th July, 1942.(iii)The Rules published in Government of Central Provinces, Agriculture Department, Notification No. 1073-576-XLV, dated the 22nd September, 1936.(iv)The Berar Cotton Market Rules published in the Central Provinces and Berar, Agriculture Department, Notification No. 149-718-X of 1941, dated the 19th January, 1942.(v)The Central Provinces Cotton Market Rules published in Government of Central Provinces, Agriculture Department, Notification No. 2007-952-XLV, dated the 5th October, 1934, and(vi)The Hyderabad Agricultural Markets Rules, shall stand repealed except as respects things done or omitted to be done under those rules.Form 1[See rule 6(2)]Licence for operating as a trader, commission agent or brokerThe [...................................................................] [Here insert the name as provided by section 12.] Agricultural Produce Market Committee.Licence is hereby granted to ...................................................................... address ......................... (hereinafter referred to as the licenses) on payment of fee of Rs. ...................... for the use of [......................................................... ] [Here specify name of place (whether principal market or subsidiary market, etc.).] in the market area or for operating in the market area for which the side Market Committee is established for the marketing of [......................................................... ] [Here specify name of declared agricultural produce in relation to its marketing in the market area or market.] as a trader/commission agent/broker, subject to the provisions of the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963, the Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 and the Bye-laws of the said Market Committee and the following conditions, that is to say :-
