Section 13(2) in The Assam Agricultural Produce Market Act, 1972
(2)Where a market committee is established in any area, no person shall use any place for buying and selling of notified agricultural produce and function as a trader, commission agent, broker, weighman, measurer, surveyor, warehouseman or in such other capacity as may be determined by the Director or run a proceeding or pressing factory within the market area unless a licence is used to such person by the market committee on payment of such person by the market committee on payment of such fees and subject to such conditions as may be prescribed.
