Section 36(16) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(16)On receipt of the application under sub-rule (15), the Collector shall, if satisfied that the applicant is entitled to have his name entered in the list, direct his name to be entered in the list and cause an amendment to the list to be prepared; and thereupon the provisions of sub-rules (13) and (14) shall mutatis mutandis apply to such amendments] [Modified as per Government Notification No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971 published in M.G.G., Part IV-B, dated 27th May, 1971, p. 869.].
