Section 3 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
3. Control of trade in respect of non-tribals.
(1)No person other than tribals resident in the district shall deal in or trade in cotton, jute and ginger except under a licence issued in this behalf by the District Council subject to the provisions of this Regulation.(2)The District Council shall not ordinarily refuse the grant of licence to a non-tribal trader who has been carrying on business in cotton, jute or ginger within the district since before the commencement of this Regulation. But if the District Council has reason to belief that grant of a licence to trade under this Regulation to non-tribal applicant shall be detrimental to the interest of the tribals, or, if the District Council has reason to believe that the non-tribal applicant has been found guilty or fraudulent or dishonest trade practices it may refuse to grant licence to a non-tribal applicant provided that such refusal shall be recorded only after giving the applicant a reasonable opportunity to explain the situation against him, and
