Section 6(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)Any person desiring to use any place in a market area for marketing of any declared agricultural produce or for operating therein as a trader, commission agent or broker, shall make an application in writing to the Director in the Form prescribed by him (where a Market Committee has not yet started functioning) and in any other case, in the Form prescribed by by-laws for a licence or for renewal thereof, as the case may be, to the Market Committee along with the fee prescribed by the bye-laws, if any, but not being in excess of Rs. 100 per market year and shall supply the following information, namely:-(a)solvency certificate required by the Director or prescribed by bye-laws; [or] [Added by G.N. of 11.9.1968.](b)cash security or bank or third person's guarantee required by the Director or prescribed by bye-laws.(c)[* * *] [Clause (c) was deleted by G. N. of 7.6.1990.]
