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[Cites 0, Cited by 0] [Section 36C(1)] [Section 36C] [Entire Act]

State of West Bengal - Subsection

Section 36C(1)(d) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(d)for carrying out the purposes of this Act, to issue directions, from time to time, to the market committees, to be binding upon such committees, and
(da)[ to grant or renew, in such manner as may be prescribed, licences to the traders, commission agents, brokers, weigh men, measurers, warehousemen, surveyors and other persons or firms referred to in section 13; [Inserted by West Bengal Act No. 16 of 2017, dated 31.3.2017.]
(db)to collect market fees in respect of licences having single licence issued by the Board which is valid for more than one market areas, or for sale of agricultural produce in bulk, or for such other transactions under such conditions, as may be prescribed;]