Section 22 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
22. Grant of licence.
(1)All applications in the prescribed from or licence may be tendered in the office of the Committee accompanied by the proof of the payment of prescribed licence fee, security amount and copies of documents providing legal, effective and peaceful possession over the place of business of the applicant for which a licence is applied for.(2)All applications received shall be chronologically entered in the register maintained for this purpose by the Committee.(3)Acknowledgement of the receipt of the application, licence fee and security shall be issued by the Secretary or any other official authorised by the Committee in that behalf.(4)After making such enquiries as may be deemed fit and satisfying itself about the correctness, and completeness of the application, and entitlement under the rules, the Committee shall grant a licence to the applicant.
