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State of West Bengal - Section

Section 3 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

3. Application for licence for purposes other than that of setting up storage/hat/bazar/mela for renewing licence

.— Every person desiring to carry on business or act as a trader, commission agent, broker, weighman, measurer, warehouseman or surveyor, or sell or purchase agricultural produce or engage in processing or preservation of agricultural produce shall make an application to the market committee having jurisdiction for the grant of a licence under sub-section (1) of section 13 in Form 1 and for renewal thereof under subsection (4) of section 13 in Form 3 :Provided that an application for renewal of a licence shall be made at least thirty days before the expiry of the licence.