Section 3(1) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(1)No dealer [and a producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] shall, after the commencement of this Order, carry on business of purchase, sale or storage for sale of any of the trade articles [and no producer after coming into force of the Pulses, Edible oilseeds and Edible oils (Storage Control) Amendment Order, 1987 shall carry on business of milling any of the pulses or expelling, extracting, manufacturing or refining any edible oil] [Inserted by G.S.R. 52, dated 30.3.88] mentioned in Schedule I except under and in accordance with the terms and conditions of a licence issued in this behalf by the Licensing Authority under the provisions of this Order:Provided that no licence shall be required for a dealer [or a producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] who stores for sale at any one time the trade articles, in quantities not exceeding the limits as may be prescribed by the State Government with prior concurrence of the Central Government for any trade article from time to time:Provided further that a dealer holding a valid licence of trade articles under the various Licensing Orders mentioned in Schedule III may obtain a licence for the same trade articles under this Order within [fifteen days] [Substituted 'thirty days' by Rajasthan Notification No. S.O. 44, dated 15.7.2009.] of the commencement of this Order. His existing licence shall be deemed to be a licence issued to him as a dealer under this Order upto the said day.[Provided also that dealer and producer of pulses shall obtain a license within fifteen days of commencement of this order.] [Added by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).][Provided also that dealer of sugar may obtain a license within fifteen days of commencement of this order.] [Added by Notification No. S.O. 55, dated 20.6.2017 (w.e.f. 27.8.1980).][Provided also that dealer of edible oilseed or oil and producer of edible oil shall obtain a license within fifteen days of commencement of this order.] [Added by Rajasthan Notification No. S.O. 168, dated 23.11.2015 (w.e.f. 27.8.1980).]
