Section 82(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(3)(a)the application received under sub-section (1) shall be disposed off by the Market Committee as required in sub-section (2) within four weeks; but if the Market Committee fails to dispose off the applications within four weeks, then -(i)the applicant may send a written reminder to the Market Committee about his application;(ii)In addition, the applicant may inform in writing to the Authority, which has been prescribed by Managing Director of the Board.(b)on expiry of the period of two weeks after submitting the reminder, if the application is not disposed off, it shall be deemed that the registration or its renewal, as the case may be, has been granted;(c)the Prescribed Authority, on the basis of information received by him and after expiry of time of two weeks, shall only confirm that application for registration/renewal was submitted to the Market Committee and due action has not been taken by the Market Committee for disposal of the same and then, he shall issue a certificate under clause (k) of sub-section (3), regarding grant of deemed registration or its deemed renewal within two weeks time.
