Section 69(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)Any person desiring to hold such licence shall [make an application in Form VII] [Substituted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966 dated 28.5.1966.] for a licence to the Market Committee and shall pay such a fee as may be specified in the bye-laws subject to the maximum of Rs. 100/-.
