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NCT Delhi - Section

Section 15 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

15. Grant of Licences.

(1)Marketing committee or the Director where a marketing committee is not functioning, after making such inquiries as it deem fit may grant or renew a licence or may, after recording reasons in writing refuse to grant or renew any such licence.
(2)A person desirous of obtaining a licence for the use of any place in the market yard/area for the marketing of agricultural produce or for operating there in as a trader, commission agent, broker, processor, weighman, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of agricultural produce, shall apply in Form 'A' or 'D', in duplicate to the Secretary of the committee in whose jurisdiction he wishes to carry on his business or marketing of agricultural produce and shall deposit with the commit tee, the requisite licence fee and requisite security in cash.
(3)Subject to security amount as may be fixed by the marketing committee under bye-laws. The licence fee for licences issued under this rule shall be as under :
  Category of Licencees Licence Fee (Rs.) (per annum)
A. Traders (wholesallers) including flour mills, oil expellers,dal mills, who purchase the agricultural produce to sell itafter processing. 100/-
B. Commission agents carrying on business in the principalmarket or subsidiary market. 100/-
C. Brokers operating in principal and subsidiary markets. 100/-
D. Processors, warehousemen including cold storages andgodowns. 100/-
E. Retailers having established premises for carrying on theirbusiness and selling to consumers only in the market areaexcluding the principal or subsidiary market. 50/-
F. Weighmen, measurers, surveyors and other similar marketfunctionaries recognised by the committee. 25/-
G. Palledar. 2/-
Provided that the functionaries referred to in category E will not be allowed to purchase from the commission agents except when so allowed by the Secretary of the committee.
(4)The owner or driver of thella, rehra, rickshaw, tempo or truck or person carrying head load shall pay per trip fee as may be fixed by the Government from time to time.
(5)For the purposes of regulating the entry of person and of vehicular traffic into the market in accordance with the provision of Clause (a) of sub-section (2), of Section 55, no person, other than one having a valid licence intending to carry on the business of selling and purchasing agricultural produce shall enter or attempt to enter the market when directed not to do so by an officer authorised by the marketing committee in this behalf.Explanation. - For the purposes of this clause, "person" shall include a vehicle.
(6)A licence issued for the year 2000 before coming into force of these rules shall be valid for the remaining current period. The licensee shall obtain new licence as per rate in accordance with these rules after its expiry.
(7)Unless otherwise provided in the licence each licence issued under these rules shall be valid for a period of one year.
(8)All classes of traders, weighmen, measurers and other functionaries operating in the market area shall pay fees as scheduled above for each financial year or any part thereof for obtaining licences.
(9)The Secretary of the committee shall, on receipt of the application form ensure that necessary licence' fee and security have been deposited and shall, after verifying the correctness of the facts stated therein, put up the same to the committee.
(10)The Committee may grant a licence to the applicant in Form 'B' or 'E' as the case may be. The licence shall be subject to the conditions mentioned therein.
(11)A record of the licences issued under this rule shall be maintained by the committee in Form 'C'.
(12)The security will be released by the Committee three months after the date of the closure of the business and on production of the clearance certificate issued by the Secretary of the concerned committee.
(13)A licensee may apply for the change of the category of licence at any time by paying the respective fee and security for the licence of the changed category.
(14)Where a marketing committee has not been constituted or has not started functioning, the licence shall be granted by the Director. The provisions of sub-rules (1) to (13) of this rule shall, as far as may be, apply to the grant of licences by the Director:Provided that the licence fee so realised will be credited to the market development fund.
(15)The committee or the Director as the case may be, shall grant the licence within sixty days of the receipt of application. If such grant or renewal is not done or refused within sixty days of receipt of the application, it shall be deemed to have been granted or renewed.