Section 72 in Karnataka Agricultural Produce Marketing Act 1966
72. Grant of licences.
(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.(2)Licences may be granted under sub-section (1) in such forms for such periods on such terms and conditions and restrictions (including provision for prohibiting brokers and commission agents from acting in any transaction both as buyer or seller or on behalf of both the buyer and seller and also provision for prohibiting brokers from acting in any transaction [x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986] for prescribing the qualifications and disqualifications of licensees the circumstances in which licences may be refused suspended or cancelled and prescribing the manner in which and the places at which auctions of agricultural produce shall be conducted and the delivery of agricultural produce shall be made in any market or market area) and on payment of fees not being in excess of such maxima as may be prescribed.(3)The market committee or its Chairman if so authorised by the committee may grant a temporary licence for a period of not more than one month to any [x x x] [Omitted by Act 05 of 2014 w.e.f.04.01.2014] not ordinarily resident in the market area to operate in the market yard or sub-yard on payment of such fee as may be fixed by the market committee subject to the condition that he shall not purchase any agricultural produce except by payment of the price in cash.(4)[ The Director of Agricultural Marketing or the Officer authorised by him may grant a trader license in such manner and in such form as may be prescribed to operate as trader in any of Agricultural Produce Marketing Committee yards/private markets in the State. The existing licensee shall obtain a fresh trader licence within a period of six months from the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation and Development) (Second Amendment) Act 2013] [Inserted by Act 05 of 2014 w.e.f.04.01.2014]
