Section 5D(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)(a)Any person who desires to purchase agricultural produce directly from the agriculturists or to establish a private market or farmer-consumer market, in one or more than one market area, shall apply to the Director for grant or renewal of licence, as the case may be, in the manner and for the period, as may be prescribed.(b)Along with every such application an adequate security deposit and a fee as may be prescribed shall be deposited.(c)Application received under clause (a) for grant or renewal of licence shall be rejected by the Director for any of the following reasons, namely:--(i)dues of any Market Committee or the State Marketing Board are outstanding the applicant;(ii)the applicant is a minor;(iii)the application is an insolvent;(iv)any other sufficient reason to be specified in writing.
