Section 72(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the provisions of this Act and the rules made in this behalf a market committee may [on an application made by any person in such form as may be prescribed and] [Inserted by Act 16 of 1991 w.e.f.1.4.1994] after making such inquiries as it deems fit grant or renew a licence for the use of any place in the market area for the sale of the notified agricultural produce or for operating therein as a [x x x] [Omitted by Act 05 of 2014 w.e.f.04.01.2014] commission agent broker processor weighman measurer surveyor warehouseman or any other market functionary in relation to the marketing of agricultural produce; or may after recording its reasons in writing therefor refuse to grant or renew any such licence.
