Section 6(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)The Director or, as the case may be, the Market Committee may grant one single licence in respect of the principal market, subsidiary market and in respect of any other place in the market area or may grant separate licences in respect thereof, to enable a trader, a commission agent or a broker, to operate as such trader, commission agent or broker, as the case may be.
