Section 82 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
82. Registration and renewal.
(1)Any person who wants to carry on business or work as a Trader, Commission Agent, Dalal, Palledar, Warehouseman, Contract Farming Buyer, Processor, Owner or Manager of a factory or in such other capacity, may apply to the Market Committee for registration or renewal within such period and in accordance with such procedure, as may be prescribed. except under and in accordance with the conditions of license obtained therefore from the Committee concerned.(2)The Market Committee may grant or renew the registration or refuse to register or renew the registration, on the basis of one or more following reasons -(a)the applicant is a minor or is not bonafide;(b)the applicant has been declared defaulter under this Act and Rules and bye-laws made there under; or(c)the applicant has been declared guilty under this Act.(3)(a)the application received under sub-section (1) shall be disposed off by the Market Committee as required in sub-section (2) within four weeks; but if the Market Committee fails to dispose off the applications within four weeks, then -(i)the applicant may send a written reminder to the Market Committee about his application;(ii)In addition, the applicant may inform in writing to the Authority, which has been prescribed by Managing Director of the Board.(b)on expiry of the period of two weeks after submitting the reminder, if the application is not disposed off, it shall be deemed that the registration or its renewal, as the case may be, has been granted;(c)the Prescribed Authority, on the basis of information received by him and after expiry of time of two weeks, shall only confirm that application for registration/renewal was submitted to the Market Committee and due action has not been taken by the Market Committee for disposal of the same and then, he shall issue a certificate under clause (k) of sub-section (3), regarding grant of deemed registration or its deemed renewal within two weeks time.(4)All the registrations granted and renewed under this section, shall be subject to the provisions of this Act, rules and bye-laws made there under.
