Section 27(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)On the establishment of a market, the market committee may, subject to rules made in that behalf, grant or renew a general licence or a special licence [within ninety days of making an application for such licence] [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.] for the purpose of any specific transaction or transactions to a trader, general commission agent, broker, weighman, surveyor, warehouseman or any person to operate in the market area or part thereof, or after recording its reasons therefor, refuse to grant or renew any such licence.[Provided that the general licence shall be granted or renewed only for the purchase and sale of such agricultural produce as has been declared by the Director under section 5 of this Act.] [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.]
