Section 5(3) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
(3)The Applicant shall necessarily enclose the following documents with the application : -(i)Bank Guarantee, which is signed/committed by applicant in favour of notified authority/officer.(ii)The list of the market areas for purchase of notified agricultural produce . in more than one market areas and their separate layout, storage site, capacity of the godown, address of the office and the name/father's name of all the workers posted in every market area along with their official capacity;(iii)Name of the applicant trader/processor/commission agent and their partner, particulars of immovable property available in the market areas and the attested photo copy of the documents relating thereto;(iv)Certificate of the competent authority regarding payment of income tax/commercial tax of last year. The photo copies of the returns, balance sheet and audit reports of the accounts of Chartered Accountant for the last year;(v)List of the Bank Accounts in the specified market areas along with verified photo copy of the Bank Accounts;(vi)Particulars of up-to-date available working capital/permanent fund/share capital for doing business of notified agricultural produce;(vii)No dues/No objection certificate of the Secretary of the concerned market committees of the specified market areas;(viii)Declaration in Form II;(ix)Money Receipt of security deposited in the accounts section of the Board in the form of cash/bank guarantee;
