Section 22 in The Najafgarh Marketing Committee Bye-Laws, 2004
22. Grant of licence.
(1)Subject to the provision of Section 55 of the Act, the Committee shall be competent to grant, renew, refuse any licence. The prescribed form in duplicate on charge of five rupees per application from shall be available in the office of the Committee.(2)All applications in the prescribed form for licence may be tendered in the office of the Committee accompanied by the proof of the payment of prescribed licence fee, security amount and copies of documents providing legal, effective and peaceful possession over the place of business of the applicant for which a licence is applied for.(3)All applications received shall be chronologically entered in the register maintained for this purpose by the Committee.(4)Acknowledgement of the receipt of the application, licence fee and security shall be issued by the Secretary or any other official authorized by the Committee in that behalf.(5)After making such inquiries as may be deemed fit and satisfying itself about the correctness and the completeness of the application and entitlement under the rules, the Committee shall grant a licence to the applicant.
