Section 20(1) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
(1)Periodical returns pertaining to business of notified agricultural produce, purchased in the specified market areas, will be submitted by the licence holder in the office of market committee, Divisional Deputy Director and the Board. The licence holder submit all records and information, required by the Managing Director and notified authority/officer from time to time.
