Section 13(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)Any person desiring to obtain a licence under sub-section (1) may make an application to [the market committee, or the Board, as the case may be] [Substituted 'the market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] in such form and on payment of such fee not exceeding rupees two hundred, as may be prescribed.
