Section 17(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)On receipt of the application, the [Chief Administrator of the Board or any other person authorised by him, in writing in his behalf] [Substituted for the words 'Secretary of the Board' by Haryana Notification dated 2.12.1980.] may grant a licence to the applicant in form B. The licence shall be subject to the conditions mentioned therein.
