Section 6 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
6. Procedure regarding special licence.
(1)Incomplete application will not be accepted and the shortcomings/defects will be informed to the applicant in writing within the period of seven days. If the short-comings/defects shown in the application are not removed within 15 days by the applicant, then such application will automatically be rejected and no further action will be taken by the notified authority/officer.(2)After scrutiny of the application received, for special licence by the notified authority/officer, such enquiry may be made as is deemed necessary regarding mentioned market areas and purchase centers from Secretary tit concerned Market Committees and Divisional Deputy Director. The notified authority or officer shall have power to delete or amend any market area or purchase centre from the application for special licence.(3)The notified authority/officer may grant or renew the special licence within the period of 60 days of receipt of application or may refuse to gran or renew the licence for the reasons to be recorded in writing.(4)In case of non-acceptance of application received for special Licence, the licence fees and amount of other security deposit, will be refunded to the applicant within 15 days.(5)Special Licence granted will be effective only in the market areas and on purchase centres specified in the licence. Sale-purchase of notified agricultural produce in other market area and on other purchase centre, will be treated as contravention of rules :Provided that the purchase of notified agricultural produce in the market/sub-market yards of the specified market area by the special Licence holder/trader and the purchase-sale of notified agricultural produce under commercial-transaction may be made, like other licence holder/trader of the market, under the provisions of the Act, rules and bye-laws. The provisions prescribed in the bye-laws will be equally applicable on the holder of special licence for all such purchase, sale, processing.
