Section 3 in Cardamom (Licensing and Marketing) Rules, 1987
3. Conditions to carry on business in cardamom.
(1)No person shall carry on business as auctioneer or dealer of cardamom except under and in accordance with the terms and conditions of a licence issued under these rules and such other instructions as may be issued, from time to time, by the Board for the development of the cardamom industry.(2)No producer of cardamom shall sell his produce otherwise than through a Licensed auctioneer or to a dealer licensed to purchase cardamom from producers:Provided that the Board may, If it is satisfied that to ensure remnuerative returns to growers, it is necessary to route all cardamom through auctions, require producers to sell their produce to the licensed dealers through auctions alone.
