- In the said rule for Rule 70 the following rule shall be substituted, namely -"70. Licensing by the Market Committee. - (1) The Market Committee shall, as soon as may be, after the approval of its bye-laws, by notice to be published through distribution of its copies in Hindi in the Market Area and also by affixation of copies of such notice at prominent places, in the Market Area, and announcement through, loudspeakers or by the beat of drums in the Market Yards call upon all Local Bodies and other persons wishing to set up, establish or continue any place for the sale, purchase, storage, weighment or processing of the specified agricultural produce, in the Market Area, and shall likewise call upon all Traders, Commission Agents Brokers Warehousemen, Weighmen, Measurers, Palledars and other persons handling or dealing in specified agricultural produce, in the Market Yards, to apply for a license under subsection (1) of Section 9 of sub-section (2) of Section 9 or Section 9-A of the Act, as the case may be, in such form as may be specified by the Market Committee in its bye-laws, within a period of fifteen days from the date of publication of the said notice:Provided that the provisions of this sub-rule shall not apply to a Producer in respect of agricultural produce produced, reared, caught or processed by him and to any person who purchases or stores any agricultural produce for his domestic consumption.".
