Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 17 in The Punjab Agricultural Produce Markets (General) Rules, 1962

17. Licences to dealers. [Sections 10 and 43(3)(ix)]. [Substituted for the words 'Secretary of the Board' by Haryana Notification dated 2.12.1980.]

- A person desirous of obtaining a licence under Section 10 of the Act shall apply in form A, in duplicate, to the [Chief Administrator of the Board or any other person authorised by him, in writing in his behalf] through the Secretary of the committee in whose jurisdiction he wishes to carry on his business and shall also deposit with the committee, the requisite licence fee in cash and the security in the form of post office savings bank account duly pledged in favour of the [Chief Administrator of the Board or any other person authorised by him, in writing in his behalf.] [Substituted for the words 'Secretary of the Board' by Haryana Notification dated 2.12.1980.]
(2)The licence fee and the security for licence issued under this rule shall be as under:-
Category of licences Licence per annum fee per quarter of the years or part thereof Security
  Rs. Rs. Rs.
(i) Factory including ginning factory sheller, huller,flour mill, oil expeller, Dall Mill or cold storage for sale,purchase storage or processing of agricultural produce. 100 25 500
(ii) Commission agent, Kacha Arhtia or other whole sale dealerfor sale, purchase or storage of agricultural produce 60 15 00
(iii) [other dealers whose annual turn over of agriculturalproduce exceeds rupees **[sixty thousand] but does not exceedsrupees one lakh] 20 5 100
*Substituted for the word "Retailer" by Haryana Notification dated 26.3.1982.**Substituted by Haryana Notification dated 13.8.1987.#Word "huller" deleted by Haryana Notification dated 26.3.1982.Provided that in case of licences issued, before coming into force of the Punjab Agricultural Produce Markets (General) Haryana Second Amendment Rules, 1975, the above rates of licence fee and security shall be applicable with effect from the 1st April, 1976.
(3)Unless otherwise provided in the licence, each licence issued under the Act and these rules shall expire on the 31st day of March following the date of issue.
(4)A separate license shall be required by a person for setting up, establishing or continuing or allowing to be continued more the one place for the purchase, sale, storage and processing of agricultural produce in the same notified market area.
(5)The Secretary of the Committee, or such other official as may be authorised by him to receive such application shall, on, receipt of the application and the pass book in respect of security, ensure that the necessary licence fee and security have been deposited and shall, after verifying the correctness of the facts stated therein, forward the same to the [Chief Administrator of the Board or any other person authorised by him, in writing in his behalf] [Substituted for the words 'Secretary of the Board' by Haryana Notification dated 2.12.1980.] under [registered post with acknowledgment due] [Substituted words 'registered post' by Haryana Notification dated 2.2.1990.] within three days of their receipt in the office of the Committee.
(6)On receipt of the application, the [Chief Administrator of the Board or any other person authorised by him, in writing in his behalf] [Substituted for the words 'Secretary of the Board' by Haryana Notification dated 2.12.1980.] may grant a licence to the applicant in form B. The licence shall be subject to the conditions mentioned therein.
(7)A record of the licences issued under this rule shall be maintained by the Board as well as by the Committee in form C.
(8)The Secretary will be released three months after the date of the closure of the business, on production of the clearance certificate issued by the Secretary of the concerned committee.
(9)A licensee may apply for the charge of the category of the licence at any time by paying the respective licence fee and security for the licence of the changed category.]