Section 3(2) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(2)The person, who intends to do business of notified agricultural produce in more than one market areas under Section 32-A, will have to obtain special licence from the notified authority/officer :Provided that the special licence will be granted only to the person for doing the business of notified agricultural produce in more than one market areas under the conditions, that he will purchase atleast 100000 (one lac) tonnes of notified agricultural produce from the producers in a financial year.Chapter-III Issue of Special Licence
