Section 20(4) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(4)The particulars of daily purchases of the notified agricultural produce at purchase centre of the specified market area will be maintained by the licence holder in a register in Form VII. The licence holder shall get the register inspected by the centre incharge posted at the purchase centre by the Market Committee. The purchase of agricultural produce in the specified market area, other market areas and from outside the State and details thereof shall be according to Annexure I and the fortnightly return regarding sale/despatch as indicated in Annexure II shall be signed by the Officer or representative of the firm as the case may be.Form I[See Rule 5]Application for Licence for Regulation of Sale, Purchase, Processing of notified Agricultural Produce in more than one Market AreasApplication No............Date.......................To,The Notified Authority/Officer..............................................
