Section 3 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
3. Notified authority.
(1)The State Government shall notify the Authority or Officer for the purpose of granting, renewing or refusing to grant the special licence.(2)The person, who intends to do business of the notified agricultural produce in more than one market areas under Section 32-A, shall have to obtain special licence from the notified authority/officer:Provided that the special licence will be granted only to the person for doing the business of notified agricultural produce in more than one market areas under the conditions, that he will purchase at least 100000 (one lac) tonnes of notified agricultural produce from the producers in a financial year.
