Section 22 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
22. Grant of licence.
(1)All applications in the prescribed form for licences may be tendered in the office of the Committee accompanied by a proof of payment of prescribed licence fee, full licence fee, security amount and copies of documents proving legal possession over the place of business of the applicants for which a licence is applied.(2)All applications received shall be chronologically entered in the register maintained for the purpose by the Committee.(3)Acknowledgment of the receipt of application, fee and security shall be issued by the Secretary or any other officer authorised by the Committee.(4)After making such enquiries as may be deemed fit and satisfying itself about the correctness and the completeness of the applications, the Committee shall grant a licence to the applicant.
