Section 72(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)Any person desiring to hold such licence shall [make an application in Form VII] [Substituted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966, dated 28.5.1966.] for a licence to the Market Committee and shall pay such a fee as may be specified in the bye-laws, subject to the maximum of Rs. 40/- if he is a 'B' class broker, Rs. 15/- if he is a warehouseman [or Chemical Composition Analysts] [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.] Rs. 10/- if he is a weighman, surveyor, measurer or any other operator.
