Section 32 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
32. Power to grant licences.
(1)Every person specified in Section 31 who desires to operate in the market area shall apply to the Market Committee for grant of a licence or renewal thereof in such manner and within such period as may be prescribed by bye-laws.(2)Every such application shall be accompanied by such fee as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, subject to the limits prescribed, specify in this behalf.(3)The Market Committee may grant or renew the licence or for reasons to be recorded in writing refuse to grant or review the licence :[Provided that if the Market Committee fails to grant or renew a licence within a period of six weeks from the date of receipt of application therefor the licence shall be deemed to have been granted of renewed, as the case may be :] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).][Provided further that the licence shall not be renewed, if any Mandi Committee dues including dues under the Madhya Pradesh Nirashriton Avam Nirdhan Vyaktion Ki Sahayata Adhiniyam, 1970 are outstanding against the applicant :Provided also that no licence shall be granted to a minor.] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](4)All licences granted or renewed under this section shall he subject to the provisions of this Act and the rules and bye-laws made thereunder.(5)[ No commission agent or a broker or both shall act in any transaction between the agriculturist-seller or trader-purchaser, on behalf of an agriculturist-seller nor shall he deduct any amount towards commission or dalali from the sale proceeds payable to the agriculturist-seller.] [Inserted by M.P. Act No. 26 of 1987 (w.e.f. 1-6-1987).]
