Section 20 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
20. Person exempted from taking licence.
(1)The following persons shall be exempted from taking licence for the purchase of agricultural produce-(a)Person using kohlu, provided that the number of kohlus installed by him in the market area is not more than two;(b)Hawkers, having no fixed premises of business;(c)Atta chakki owners if he purchases less than 10 quintals food grain in a day:Provided that in the case of persons mentioned in Clause (a) the purchase shall be made for meeting the vocational needs only of the persons concerned.(2)The following shall be exempted from taking a licence for the sale of agricultural produce-(a)Scheduled banks when proceeding against any agricultural produce belonging to a producer or a licencee to whom money has been advanced against the security of such agricultural produce;(b)Hawkers who do not engaged in any dealing in agricultural produce other than such hawking;(c)Agriculturists who make sales of, his own produce in the yard or sub-yard without the assistance from- a commission agent. However, he will have to obtain permission/authorisation from the committee.(3)The following shall be exempted from taking licence for processing of agricultural produce, namely-(a)Chakkiwalas (including hullers and pulverisors) who do not make any sale or purchase of agricultural produce but have installed their chakkis including hullars and pulverisors only for grinding agricultural produce for consumers;(b)Persons engage in and pounding of paddy only.(4)Scheduled banks storing agricultural produce pledged with them by producer or a licencee to whom money has been advanced against the security of such agricultural produce shall be exempted from taking licence in respect of storage business.(5)If a dispute arises whether a person is entitled to exemption under this rule or not, the Vice-Chairman of the Board shall decide the case after giving the affected person an opportunity of being heard. His decision shall be final.Explanation. - For purposes of Clause (b) of sub-rule (1), Clause (b) of sub-rule (2) of this rule, hawker, includes a person engaged in selling agricultural produce by means of mobile vehicles, such as cycle, rickshaw, rehra, etc. and also includes the head-load venders (pherewala).
