- In the Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 hereinafter referred to as the said rules, in Rule 2, in sub-rule (1) after clause (xix) the following clause shall be substituted, namely -(xix)"Unified license" means a single license for the whole State. This license may be authorized for trading (sale and purchase) of specified agriculture produce in all market areas to the State. The main Market Committee which is authorised to issue Unified License may suspend or cancel the License with the prior concurrence of the Director, according to the procedure prescribed in these rules.'.
