Section 65(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(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.
