Section 7(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)No person shall, within a notified area , set up, establish or use, or continue are allow to be continued, any place for the purchase, sale [warehousing] [Inserted by Act No. 14 of 2015, dated 8.10.2015.], storage, weighment, curing, pressing or processing of any notified agricultural produce or products of livestock or for the purchase or sale of livestock except under and in accordance with the conditions of a licence granted to him [under this section] [Substituted 'by the market committee' by Act No. 14 of 2015, dated 8.10.2015.]:Provided that the market committee [or the Director of Marketing] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] may exempt form the provisions of this sub-section any person who carries on the business of purchasing or selling any notified agricultural produce, livestock or products of livestock not exceeding such value as may be prescribed:Provided further that a person selling notified agricultural produce, livestock or products of livestock grown, reared or produced by him, shall be exempt from the provisions of this sub-section, but the Government may, for special reasons to be recorded in writing, withdraw such exemption in respect of any such person.Provided also that the market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] shall not renew the licence granted under this section, unless the license pays [all the arrears of amounts] [Substituted 'all the arrears of amount due to it' by Act No. 14 of 2015, dated 8.10.2015.] under provisions of this Act.Explanation. - Nothing in the second proviso to this sub-section shall be construed as exempting a co-operative marketing society registered or deemed to be registered under the Andhra Pradesh Co-operative Societies Act, 1964, selling notified agricultural produce, livestock or products of livestock or products of livestock for his own domestic consumption.[(1-A) There shall be a State wide single licence for the trader to be granted / renewed by the Director of marketing or an Officer authorized by him in the manner and in the form as may be prescribed. The existing trader Jicences granted by the Agricultural Market Committees shall be converted into State wide single trader, licence by the Director of Marketing or the Officer authorized by him, within six (6) months- from the date of commencement of the Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2015. Until then the existing trader licences granted by the Agricultural Market Committees are deemed to have been the State wide single trader licences;(1-B) A commission agent licence shall be granted / renewed by the Agricultural Market Committee in the manner in the form as may be prescribed to operate as a Commission Agent in a market;(1-C) Warehouse licence shall be granted /renewed by the Agricultural Market Committee for establishing/ operating a warehouse in the notified area of the Market Committee, in the manner and in the form as may be prescribed;(1-D) Processor licence shall be granted / renewed by the Agricultural Market Committee for establishing / operating of a processor in the notified area of the market committee, in the manner and in the form as may be prescribed;(1-E) Licence for all other purposes mentioned under sub-section (1) shall be granted/renewed by the Agricultural Market Committee to operate anywhere in the notified area, in the manner and in the form as may be prescribed.] [Inserted by Act No. 14 of 2015, dated 8.10.2015.]
