Section 67 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
67. Recognition of unified single trading license granted renewed under Section 70 for inter-state trade.
(1)Notwithstanding anything contained in this Act, the State Government may allow holder of unified single trading licence bearing Unicode, issued by any other State Government to undertake trade transaction within its geographical jurisdiction on e-platform or any other format including physical that may be in operation, as trader, as may be prescribed in Rules/ Bye-laws made under this Act.(2)Such licensee shall be liable to pay the market fee and other marketing charges at the rate applicable in the State, where trade transaction has taken place, in the manner as may be prescribed.'(3)In case of contravention of any of the provisions of this Act/Rules/Bye-laws or instructions or orders, made thereunder the Director/ Managing Director/ Market Committee shall, after giving an opportunity to be heard, blacklist such licensee for trading purpose only within their respective jurisdiction, when a contravention has occurred, for a certain period or forever based on the gravity of breach/violation of provisions of this Act/Rules/ Bye-laws or instructions or orders.Explanation. - The expression 'blacklisting' for a certain period to be deemed to be suspended for such a period in the jurisdiction as under sub-section (3), while 'forever' deemed to have been cancelled in the jurisdiction as under sub-section (3).(4)The Director/ Managing Director/ Market Committee of the respective jurisdiction, wherein the contravention occurs, may simultaneously submit a proposal detailing the type and nature of contravention with evidence, to the concerned licensing Authority of the State for taking further appropriate action against the contravener.
