Section 25 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
25. Grant and renewal of license of Private yard.
(1)Any person who under section 22 desires to purchase notified Horticulture produce direct from the Horticulture or the producer or wishes to establish a private market yard or under subsection (1) of section 23 desires to establish consumer or farmer market in one or more than one market area, shall apply to the Managing Director of the Board for grant or renewal of license, as the case may be, for such period, in such form, on such conditions and on payment of such fees as may be prescribed.(2)Application received under sub section (1) for grant or renewal of license may be accepted or rejected for the reason to be accorded in writing, provided that license shall not be granted or renewed if(i)The Committee dues are outstanding against the applicants.(ii)The applicants are minor or bonafide;(iii)The applicant has been declared defaulter under the Act and the rules and bye-laws made thereunder;(iv)The applicant having been declared guilty in any criminal case and convicted with imprisonment;(v)The State Government is satisfied that granting or renewal of license to the applicant is not going to promote the interest of the producers;(vi)There is any other reasons which the Managing Director of Board may consider to be against the interest of producers or consumers.
