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State of Punjab - Section

Section 19 in The Punjab Agricultural Produce Markets (General) Rules, 1962

19. Licences to brokers, weighment, measurers, surveyors, godown keepers and palledars.

- [Sections 13 and 43 (2) (vii)] - (1) A person desirous of obtaining a licence under sub-section (3) of section 13 shall make an application in Form D to the [Secretary of the Committee] [Substituted vide Notification No. 11 (13)-III-83/9379 dated 4.5.88.] of the notified market area concerned after depositing with the Committee the requisite licence fee.[***] [Words 'Every such application by a person who is not holding a licence under the rules hereby repealed shall be made within a period of sixty days of the date of Publication of the notification under Sub-section (1) section 6' omitted vide ibid.][Provided that in case of palledar no such application in Form D, shall be necessary.] [Vide Notification No. P.A.P.M. (General) (Second Amendment) Rules, 1963 No. GSR 219/PA 23/61/S. 43/Amd (2)-63 dated 10.9.63.] The dealer shall intimate to the [Secretary of the Committee] [Substituted vide Notification No. 11 (13)-M-III- 83/9379 dated 4.5.88.] in writing full particulars such as name, parentage, residence and full address of the palledar engaged by him and such intimation shall be treated as an application for the grant of a licence.]
(2)On receipt of application the [Secretary of the Committee] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4.5.88.] or any other officer duly authorised by the Committee in this behalf may after making such enquiries regarding the conduct and business of the applicants as he may deem necessary, grant a licence in Form E. The licence shall be subject to the conditions mentioned therein.
(3)The Committee shall maintain a record of licences issued under sub-section (3) of section 13 in Form C.
(4)[ The licence fee for licence issued under this rule shall be as follows.] [Substituted vide Notification No. GSR 86/PA-23/61/S. 43/Amd (28)/89 Legislative Supplement dated 8.12.89. p.1265.]
Category of licence Licence fee for three years
Weighman or measurer or surveyer Twenty rupees
Broker or godown keeper One hundred rupees
(5)The Committee may, on being satisfied that there has been a breach of any of the conditions specified in a licence, by an order in writing, cancel or suspend such licence and may also direct that such licence shall not be renewed for such period not exceeding five months for the first breach and not exceeding nine months for the second breach and not exceeding one year for every subsequent breach, as may be specified in that order.Provided that no such order shall be made without giving the licensee an opportunity to show cause why such an order should not be made.