Section 80(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)A licence granted under sub-section (1),(a)shall be in such Form, valid for such period, and subject to such terms, conditions, restrictions and limitations as may be prescribed;(b)places at which weighment and delivery of agricultural produce shall be made in any market or market area and on payment of such fees as may be prescribed.
