Section 72(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(1)[Subject to the provision of section 4 and 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 'B' class broker or weighman or measurer or surveyor or warehouseman [or Chemical Composition Analysts] [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.] or operator in any other manner in any [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act 10 of 1975] except under a licence granted by the [market area] [Inserted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act 10 of 1975.] committee.
