Section 40 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
40. Registration of market functionaries.
(1)Every person who, in respect of notified agricultural produce, desires to operate in the market area as trader, commission agent, weighman, hamal, surveyor, ware housemen, contract farming sponsor, owner or occupier of the processing factory or any other market functionary, shall apply to the Secretary of the Committee for registration or renewal of registration in such manner and within such period as may be prescribed. The Secretary of the Committee shall be the authority to grant registration certificate with the prior approval of the Committee:Provided that any person may buy agricultural produce in the market yard/ sub- market yard on day to day basis even without getting registered:Provided further that any person who desires to trade or transact or deal in any notified agricultural produce in more than one market area, shall get registered, for respective function from the Managing Director of the Board.(2)No broker, trader, weighmen, surveyor, godown keeper or other functionaries shall, unless duly registered, carry on his occupation in a notified market area in respect of the notified agricultural produce under this Act.(3)Every application for such registration shall be accompanied with such fee as may be prescribed.(4)The Committee may register or renew the registration or refuse registration or renewal of the registration or cancel the registration on any of the following grounds:-(i)if the applicant is a minor;(ii)if the applicant has been declared defaulter; or(iii)if the applicant has been found guilty under this Act, the rules and byelaws made thereunder.
