Section 20(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(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.
