Section 7(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)No person shall, within a notified area, set up, establish or use, or continue or allow to be continued, any place for the purchase, sale, warehousing, storage, weighment, curing, pressing or processing of any notified agricultural produce or products of livestock or for the purchase or sale of livestock except under and in accordance with the conditions of a licence granted to him under this section:Provided that the market committee or the Director of Marketing may exempt from the provisions of this subsection any person who carries on the business of purchasing or selling any notified agricultural produce, livestock or products of livestock not exceeding such value as may be prescribed:Provided further that a person selling notified agricultural produce, livestock or products of livestock grown, reared or produced by him, shall be exempted from the provisions of this sub-section, but, the Government may, for special reasons to be recorded in writing, withdraw such exemption in respect of any such person:Provided also that the market committee or Director of Marketing or the Officer authorized by him as the case may be shall not renew the license granted under this section, unless the licensee pays all arrears of amounts including rental arrears due to it under provisions of this Act.Explanation. - Nothing in the second proviso to this sub-section shall be construed as exempting a co-operative marketing society registered or deemed to be registered under the [Telangana Co-operative Societies Act, 1964], selling notified agricultural produce, livestock or products of livestock grown, reared or produced by any of its members.(1-A) There shall be a state wide single licence for the trader to be granted/renewed by the Director of Marketing or an officer authorized by him in the manner and in the form as may be prescribed. The existing trader licenses granted by the Agricultural Market Committee shall be converted into state wide single trader, license by the Director, Marketing or the officer authorized by him, within six (6) months from the date of commencement of this Act until then the existing trader licenses granted by the Agricultural Market Committees are deemed to have been the state wide single trader licenses.(1-B) A Commission Agent licence shall be granted/renewed by the Agricultural Market Committee in the manner in the form as may be prescribed to operate as a commission agent in a market.(1-C) Warehouse licence shall be granted/renewed by the Agricultural Market Committee for establishing/operating a warehouse in the notified area of the market committee, in the manner and in the form as may be prescribed.(1-D) Processor licence shall be granted/renewed by the Agricultural Market Committee for establishing/operating a processing unit in the notified area of the market committee, in the manner and in the form as may be prescribed.(1-E) License for all other purposes mentioned under sub-section (1) shall be granted/renewed by the Agricultural Market Committee to operate anywhere in the notified area, in the manner and in the form as may be prescribed.
