Section 37(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(3)The market committee may grant or renew the licence or for reasons to be recorded in writing refuse to grant or renew the licence :Provided that if the market committee fails to grant or renew a licence within a period of sixty days from the date of receipt of application therefor, the licence shall be deemed to have been granted or renewed, as the case may be.
