Section 6 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
6. Grant or renewal of licence
. (1) On receipt of an application under rule 3 together with the fee prescribed in clause (a) of sub-rule (1) of rule 5 or the fee fixed by the market committee, as the case may be, the market committee may, after making such enquiries as it may consider necessary and after satisfying itself as to the capacity and the conduct of the applicant and in case of renewal, the' past performance of the applicant as a licensee, grant the applicant a licence or renew the licence, as the case may be in Form 4 : (2) On receipt of an application under rule 4 together with .the fee prescribed in clause (a) of sub-rule (1) of rule 5 or the fee fixed by the market committee, as the case may be, the market committee may, after making such enquiries as it may consider necessary, may grant or renew the licence in Form 5, if :(a)it is satisfied that the applicant is solvent and a desirable person to whom licence may be granted or renewed,(b)cash security or bank's guarantee if so required is given,(c)it is satisfied that there is need to establish or set up or continue the storage or 'hat or bazar or meta or other place for storage, sale or purchase of agricultural produce, and that the applicant has provided necessary facilities and amenities in the place for its use as a storage, or hat or bazar or meta.
