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State of Jharkhand - Section

Section 100 in The Jharkhand Agricultural Produce Markets Rules, 2000

100. Licensed brokers, weighmen, measurers, surveyors, ware-house-men and such other operators as may be determined by the Director.

- (i) No person shall operate as broker, weighman, measurer, surveyor, ware-houseman or any other operator in any market area except under a licence granted by the Market Committee under this rule.
(ii)[ A person deserving to held such license shall give a written application to the Market Committee and shall pay such fee as specified below :- [Substituted by G.S.R. 12A dated 26.9.1993.]
(Annual)   License Fee (Annual) Duplicate licence
Rs.   Rs. Rs.
1. Broker 25 ... 10 5
2. Weighman 10 ... 5 2
3. Palladar 5 ... 2 2
4. Measurer 10 ... 5 2
5. Surveyor 25 ... 10 5
6. Warehouseman 100 ... 50 25
7. Motor Truck or any driven carrier 40 ... 10 5
8. Any other person operating in the market area 25 ... 20 5
Explanation. - Any power-driven carrier may, in lieu of obtaining the license, pay Rs. 5 per trip for carrying the notified agricultural produce in or outside the Market Area.] [Substituted by G.S.R. 12A dated 26.9.1993.]