Section 5C(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)Any person may apply to the Director or the authority empowered by the State Government in this behalf for grant of licence to establish a private sub-market yard under section 5-A, or a consumer-farmer market under section 50B, or for renewal of a licence granted under this section, in such form and in such manner, as may be prescribed.
