Section 54 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
54. Grant/renewal of license of private yard/consumer/farmer market and weighman.
(1)Any person who, under section 52 desires to purchase notified agricultural produce directly from the agriculturist or wishes to establish a private yard or under section 53 desires to establish a consumer/farmer market in one or more than one market area, shall apply to the State Marketing Officer for grant of licence or renewal of such license, as the case may be, in the manner and for the period, as may be prescribed.(2)Alongwith every such application for license or renewal of license, fees as prescribed, shall be deposited.(3)The State Marketing Officer may, on receipt of an application for grant of license or renewal of license together with the prescribed fees therefor, grant a license or renew it, as the case may be, for such period as may be prescribed.(4)Application received under sub-section (1) for grant of license or renewal of such license may be rejected with reasons in writing. Such application may be rejected on any of the following grounds:-(i)the Marketing Board's dues are outstanding against the applicant;(ii)the applicant is minor or the application is not bona fide;(iii)the applicant has been declared defaulter under any Act or rules and bye-laws made thereunder;(iv)the applicant has been declared guilty in any criminal case and convicted by imprisonment;(v)any other ground, as may be prescribed.(5)The license granted or renewed under this section shall be subject to the provisions of this Act, rules or bye-laws made thereunder.
