Section 68 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
68. Grant/Renewal of licence for private, farmer-consumer market yard and market sub-yard.
(1)Any person who, under Section 10, desires to establish private market yard, or under Section 11, desires to establish farmer-consumer market yard, or under section 12 is desirous of such a place being declared as market sub-yard, shall apply to the Director or the officer authorized by him for grant or renewal of licence, as the case may be, in such form and in such manner; and also for such period but not less than three years, as may be prescribed.(2)An application for grant or renewal of licence, as the case may be, for private market yard or farmer-consumer market yard or market sub -yard under section 68 (1), shall be accompanied with such reasonable licence fee and security/ bank guarantee, as may be prescribed.(3)An application received under sub-section (1) for grant or renewal of licence may be accepted or rejected for the reasons to be recorded in writing by the Licensing Authority:Provided that the application received under this Section shall be liable to be rejected on the following condition(s);(i)that, the applicant is a minor or not bona fide;(ii)that, the applicant has been declared defaulter under the Act and Rules and Bye-laws made thereunder;(iii)that, any dues relating to Market Committee and/or Board and/or department/directorate of Agricultural marketing are outstanding against the applicant;(iv)that, the concerned authority is Satisfied that the applicant does not possess the infrastructure credentials, experience or adequate capital for investment or any other requirements as may be prescribed for establishment of a private market yard or farmer-consumer market yard; and/ or(v)for any other reasons, as may be prescribed.(4)The licence granted or renewed under this section shall be subject to such terms and conditions, as may be prescribed; and the licensee shall be bound to follow the terms and conditions of the licence as maybe prescribed. The licensee shall also follow the provisions of this Act and Rules made thereunder.
