Section 6(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5)[ (a) On receipt of the application for grant or for renewal of the licence, the Market Committee shall record the date on such application with an entry in the register prescribed in this behalf, and shall complete the inquiry, as deemed fit and shall dispose off such application within thirty days of its receipts.(b)When the licence is deemed to have been granted to the applicant or renewed as the case may be, under section 7 of the Act, the Secretary, of the Market Committee shall issue the licence to the applicant.]
