Section 37 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
37. Power to grant licenses.
(1)Every person specified in section 36 who desire to operate in the market area shall apply to the market committee for grant of a licence or renewal thereof in such manner and within such period as may be prescribed by bye-laws.(2)Every such application shall be accompanied by such fee as the Director/Board may, subject to the limits prescribed specify in this behalf.(3)The market committee may grant or renew the licence or for reasons to be recorded in writing refuse to grant or renew the licence :Provided that if the market committee fails to grant or renew a licence within a period of sixty days from the date of receipt of application therefor, the licence shall be deemed to have been granted or renewed, as the case may be.(4)All licenses granted or renewed under this section shall be subject 'to the provisions of this Act and the rules and bye-laws made thereunder.(5)The market committee may, by a resolution, passed in that behalf and with prior approval of the Director or the Board direct that no commission agent, or broker or both shall act in any transaction between the producer-seller and trade-purchaser, on amount to wards commission or dalali from the sale proceed payable to the producer-seller nor shall he act on behalf of both the buyer and the seller :Provided that the resolution so passed not be revoked by the market committee until a period of one year has expired from the date of its approval.
