Section 50 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
50. Grant/Renewal of licence to establish electronic trading platform.
(1)Any person desirous of establishing an e-trading platform under section 49 (1) shall apply to the Director or the officer authorized by him in such form and manner along with such fee and security/ bank guarantee and fulfilling such conditions, as may be prescribed.(2)The application received under sub-section (1) for grant or renewal of licence may be accepted or rejected for reasons to be\recorded in writing by the Licensing Authority :Provided that the application received under this section shall be liable to be rejected on the condition(s) mutatis mutentiis to condition(s) laid down for private market yard under section 68.(3)Thee-trading platform managed and operated by a person or State Government or its agencies, as the case may be, shall provide all infrastructures and services connected toe-trading, as may be prescribed.(4)The licensee or its management committee, may collect user charge on sale transaction of notified agricultural produce including livestock on the e-trading platform:Provided that no user charge shall be collected from agriculturist-seller.Provided further that the State Government in public interest may from time to time, by notification, put ceiling on the rate of collection of user charge.(5)Thee-trading platform licensee shall contribute, of such user charge collection, to the separate "Revolving Marketing Development Fund" maintained by the Director at the rate in percentage at par with APLMC. The Fund will be utilized for the purposes and in the manner mutatis mutandis to section 10 (5) of this Act.
