Section 69 in The Rajasthan Agricultural Produce Markets Rules, 1963
69. Licensed traders and 'A' class brokers.
- [(1) Subject to the provision of section 14 of the Act] [Inserted by Notification No. F. 10(40)/Agriculture V/63, dated 16.11.1964-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.11.1964.] no person shall do business as a trader or an 'A' class broker in agricultural produce except under a licence granted by the Market Committee under this rule.(2)Any person desiring to hold such licence shall [make an application in Form VII] [Substituted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966 dated 28.5.1966.] for a licence to the Market Committee and shall pay such a fee as may be specified in the bye-laws subject to the maximum of Rs. 100/-.(3)[(a) On receipt of such application together with the proper amount of the fee, the Market Committee may, after making such enquiries as may be considered necessary for the efficient conduct of the market area and after obtaining the following, grant him a permanent licence in Form VIII subject to the conditions specified therein : -(i)On obtaining cash security or bank guarantee,(ii)On considering the conduct of the applicant.(b)The amount of cash security or bank guarantee under clause (a) shall be fixed by an order by the Director.](4)Notwithstanding anything contained in sub-rule (3), the Market Committee may refuse to grant a licence to any person, [who has been declared insolvent by a competent court] [Substituted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966 dated 28.5.1966.] or in the case of renewal of licence whose operations in the market area are not likely to further efficient working of a [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.] under the control of the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act No. 10 of 1975.] committee. [x x x] [Omitted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966, dated 25.5.1966.][x x x] [Deleted by Notification No. F. 7(11)-2/2005, dated 27.5.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.5.2005, p. 27, vide G.S.R. 22 = 2005 RSCS/Part II/P. 309/H. 241.](5)The licence shall remain in force from the date on which it is granted until the 31st of March following and may be renewed [upto a maximum period of five years] [Substituted by Notification No. F. 10(19)/Agriculture/Group II-B/78, dated 12.3.1987-Rajasthan Gazette, Part IV-C, dated 9.4.1987, p. 24, dated 12.3.1987.] on a written application and after such enquiries as are referred to in sub-rule (3), as may be considered necessary and on payment of fee specified in the bye-laws.(6)The names of all such traders and 'A' class brokers shall be entered in a register to be maintained for the purpose.(7)[ Whoever, does business as a trader or an 'A' class broker in agricultural produce in any market without a licence granted under this rule shall, on conviction be punished in accordance with sub-section (1) of section 28 of the Act.] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]
