Section 129 in The Jharkhand Agricultural Produce Markets Rules, 2000
129. Licence for setting up Hat/Bazar/Mela
. - [(i) No person or authority shall within the Market area or within the distance notified under Sub-section (2) of Section 4, set up or establish, Hat, Bazar, Mela or continue any place for the purchase and sale of notified agricultural produce except under and in accordance with the terms and conditions, of the license in form XX issued in this behalf by the market committee, otherwise not.(ii)Every person or authority desiring to hold license, shall make an application in writing to the Market committee and shall pay the license fee of Rs. 50/- (Rs. Fifty) annually which shall be for the financial year ending on 31st of March but in the case of Mela its validity shall be confined to the duration of Mela being held.(iii)On receipt of such application together with the amount of fee prescribed under sub-rule (i), the Secretary may grant him the license applied for if. -(a)It is satisfied that the applicant is solvent;(b)Cash security or Bank's guarantee if so required is given;(c)It is satisfied that the applicant is a desirable person to whom a license may be granted; and(d)It is satisfied that there is need to establish or set up a Hat/Bazao Mela for agricultural produce and the person or the authority in the past ever set up or established such Hat or Bazar or Mela, for sale, purchase, storage, processing of agricultural produce.(iv)The Secretary may suspend the licence for a period of one month and with the approval of the Chairman for three months for breach of any of the terms and conditions of the licence, if such breach is repeated twice, the licence may be cancelled by the Secretary with the approval of the Director Marketing, provided, before passing such an order, a reasonable opportunity of being heard, shall be given to the licensee.(v)Any person or authority aggrieved or dissatisfied by the order of the Secretary or the Chairman, may appeal to the Managing Director of the Board within seven days of the passing of the order and the order passed by him shall be final.][vi) The Market Committee may get the collection of market fee in a Hat/ Bazar/Mela by a licensee or may appoint collecting agent for collection of market fee therein and such appointment of collecting agent may be done on the basis of competition for fixation of the amount of minimum guarantee.] [Added by G.S.H. 12A dated 26.9.1993.]
