(2)The owner, organiser or Manager of the Market which has been so functioning or existing at the commencement of the Act shall apply for grant of a licence [to] [Amended by The Tripura Markets (Amendment) Act, 1980, w.e.f. 8.7.1980.] the licensing authority within such period as may be specified by the State Government by a Notification in the Official Gazette in this behalf.
