Section 3 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
3. Licensing of Dealers.
(1)No person shall carry on business as a dealer or producer or a commission agent dealing in pulses, except under and in accordance with the terms and conditions of a licence issued in this behalf by the Licensing Authority. Provided that persons taken licences during the period from 23-9-2006 to 28-2-2007 shall invariably take licences afresh under this Order.(2)For the purpose of this clause, any person who stores in quantity of more than 10 quintals of one or more of pulses put together at any one time, unless the contrary is proved be deemed to be carrying on business as a Dealer, Producer or a Commission Agent dealing in pulses, under this Order.(3)A separate license shall be obtained by a dealer for each place of business and storage point also except in respect of places of purchase.(4)A producer (Miller)/Commission Agent shall take wholesale licence from the licensing authority.
