Section 7(2A) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2A)[ An application for the renewal of a licence shall be made before 31st August of the year in which the period of the licence is due to expire. It shall be competent for the Market Committee to accept an application made after the said date on payment of a late fee of rupee one per day of default.] [Sub-rule (2A) was inserted by G. N. of 7.6.1990.]
