Section 7(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Subject to rules made in that behalf, a Market Committee may, after making such inquiries as it deems fit, grant or renew a license for the use of any place in the market area for marketing of the agricultural produce or for operating therein as a trader, commission agent, broker, processor, weigh man, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of agricultural produce; or may, after recording its reasons in writing therefore, refuse to grant or renew any such license:Provided that, if the Market Committee fails to grant or renew or refuse a license within a period of sixty days from the date of receipt of the application therefore, the license shall be deemed to have been granted or renewed, as the case may be.
