Section 31B(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Any person who, in respect of agricultural produce, desires to operate in the market area as a trader, commission agent, weighman, hamal, surveyor, warehouseman, contract farming buyer, owner or occupier of processing factory or such other market functionary, shall apply to the managing body of the respective market for registration or renewal of registration in such manner and within such period as may be prescribed:Provided that the State Government may, by notification in the Official Gazette, exempt such persons or class of persons from the requirement of registration for such period as may be prescribed:Provided further that any person who desires to trade or transact in any agricultural produce in more than one market areas, shall apply for registration to the Director.
