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State of Uttar Pradesh - Section
Section 3 in U.P. Krishi Utpadan Mandi (Ikkisawan Sanshodhan) Niyamawali, 2016
3. Amendment of Rule 67.
- In the said rules for Rule 67 the following rule shall be substituted, namely. -"67(1) License fee. - The fee for issue and renewal of license for a period of one agricultural year, under the Act shall be as prescribed hereunder:Provided that the license may be issued and renewal for a period of five years or for the life time of the applicant, on the request of the applicant.| Class of license | Description of license | License fee |
| 1 | (1) Wholesaletrader-cum-commission agent, or(2) Wholesale trader,or(3) Commission agent,or(4) Mill, or(5) Factory, or(6) Cold Storage, or(7) Broker | 250 |
| 2 | (1) Warehouseman, or(2) Transport agency | 200 |
| 3 | (1) Atta chakky(power driven), or(2) Oil Ghani (powerdriven), or(3) Huller (powerdriven), or(4) Shelter, or(5) Expeller, or(6) Ginnery, or(7) Decorticator(power driven), or(8) ‘Bel’centrifugal (power driven), or(9) Grinder (powerdriven), or(10) Arra machine. | 150 |
| 4 | Retail trader | 100 |
| 5 | (1) Weighman, or(2)Measurer, or(3)Palledar | 25 |
| 6 | Unified License for the wholesale commissionagent, Wholesale trader or agent trader-cum- Commission | 1,00,000 |
| (4) For functioning as wholesaletrader-cum-commission agent or wholesale trader or commissionagent, each application for the issue of new license or for therenewal of license shall be accompanied with a deposit of Rs 1000and in the case of Unified License Rs 1,00,000 as security in theform of Bank Draft or N.S.C. duly pledged to the MarketCommittee.”. |