Section 80 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
80. Grant of licence.
(1)Subject to rules made in this behalf, a marketing committee may, after making such inquiries as it deems fit, grant or renew a licence for the use of any place in the market yard/area for the marketing of agricultural produce or for operating therein as a trader, commission agent, broker, processor, weighman, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of agricultural produce or may, after recording reasons in writing, refuse to grant or renew any such licence:Provided that where a marketing committee has not started functioning, the Director, subject to any rules that may be made in this behalf, may grant or renew a licence for the marketing of agricultural produce or for operating in the market yard/area as a trader, commission agent, broker, processor, weighman, measure, surveyor, warehouseman or any other capacity.(2)A licence granted under sub-section (1),(a)shall be in such Form, valid for such period, and subject to such terms, conditions, restrictions and limitations as may be prescribed;(b)places at which weighment and delivery of agricultural produce shall be made in any market or market area and on payment of such fees as may be prescribed.(3)If the marketing committee or the Director, as the case may be, fails to grant or renew a licence within a period of sixty days from the date of receipt of an application in that behalf, it shall be deemed that the licence has been granted or renewed, as the case may be, if such grant or renewal has not been refused by marketing committee or the Director, as the case may be, within the said period of sixty days.
