Section 65 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
65. Grant / Renewal of unifiied single trading licence.
(1)There shall be a single licence applicable to the whole of the State, for the trader to be granted/ renewed by the Director or the officer authorized by him in such manner and in such form, as may be prescribed, to operate as trader in any principal market yard, sub-market yard, market sub-yard private market yard and sub-yard, e-trading platform or any other space identified for the purpose, in the State. The existing trader licences granted by the Market Committees shall be converted into State wide single trader licence by the Director or the officer authorized by him, within six months from the date of commencement of the State Agricultural Produce and Livestock Marketing (Promotion and Facilitation Act, 2017. Until then, the existing trader licences granted by the Market Committees are deemed to have been the State wide single trader licences.Explanation. - Private market licensee or other such licensee or its management committee may, register the unified single trading licence holder issued by Director or the officer authorized by him, to allow to operate in such market yards.(2)Any person desirous of obtaining or renewing a licence under sub-section (1) as trader, shall apply to the Director or the officer authorized by him in Form with reasonable fee, as may be prescribed.(3 Subject to provisions of this Act and the Rules made in this behalf, the Director or the officer authorized by him, on application under sub-section (2), after making such inquiries as deemed fit . may grant or renew the licence in the form and for such a period, as may be prescribed:Provided that notwithstanding anything contained in this Act and the Rules made thereunder there shall be no consideration of domicile, compulsory requirement of purchase /collection centre and minimal quantity for grant/ renew of such licence.Provided further that such licence granted or renewed shall entail to the licensee to carry out trade of any form i.e. primary or secondary or whatsoever, without any discrimination.(4)The licence issued by the Director or the officer authorized by him under this section shall bear Unicode, as may be prescribed.
