Section 5 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
5. Free for applying for grant or renewal of licence
. (1) (a) Every application for the grant of a licence under rule 3 or. rule 4, shall beaccompanied by the fee as may be applicable as specified in column (2) of Schedule A.(b)Every application for renewal of licence under rule 3 or rule 4, shall be accompanied by such fee as may be determined by the market committee from time to time subject to the limit specified in sub-section (4) of section 13 Provided that a person desiring to take a licence for a specific period not exceeding six months shall be charged such amount of reduced fee as may be determined by the market committee from time to time :Provided further that if any question arises as to whether a person belongs to one or the other of the categories mentioned in column (1) of Schedule A the decision of the Chairman of the market committee on such question shall be final.(2)Where a market committee has not determined any rate of fee under clause (b) of sub-rule (1), the fee specified in column (2) of Schedule A shall apply.
