Section 10(2) in Cardamom (Licensing and Marketing) Rules, 1987
(2)The terms and conditions for issue or renewal of dealer licence shall be as under :-(a)The licensed dealer shall purchase cardamom only from registered estate owners/growers or licensed auctioneers;(b)dealer shall not solicit or accept any amount in cash or in kind from cardamom producers or auctioneers, whether by way of discount or commission;(c)[ every dealer shall maintain a register in the form specified by Spices Board. [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).](d)every dealer shall submit a monthly return in the form specified by Spices Board so as to reach the Board on or before the 10th day of the succeeding month.](e)on transfer of his business to another person, the dealer shall intimate the same to the Board and surrender his licence and the transferee shall obtain a fresh licence in accordance with the provisions of these rules;(f)on the death of a licensed dealer, the original licence issued to him shall terminate. However, the legal heirs and if there are more than one legal heir of the deceased, any one of them nominated by the others, may apply to the Board for the issue of a fresh licence in accordance with the provisions of these rules;(g)every dealer shall produce on demand for inspection by any officer of the Board authorised in this behalf by the Chairman, all accounts, registers and other records kept by him in connection with his business as cardamom dealer;(h)the dealers shall pay the auctioneers the value of the cardamom purchased in respect of an auction within seven days from the date of auction. Non-payment of the purchase value within the specified period shall be treated as a violation of the conditions of license.][***] [Omitted 'Form A' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form A1' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form B' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form B1' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form B3' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form C' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form D' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form E' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).][***] [Omitted 'Form F' by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).]
