Section 13 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
13. Licensing Purchasing agents and others employees.
[Sections 7 and 20(2)(j)] - (i) An application for a licence to act as purchasing agent or to do any work in connection with any transaction for the purchase of one including survey and preparation of lists of cane growers or allotment and distribution of identity cards or requisition slips for cane, or to do any of the aforesaid acts as employee of an occupier of a factory or of a purchasing agent, shall be made in form IX to the Cane Commissioner.(ii)Such application shall be accompanied by treasury receipt showing that the licence fee of rupees ten has been deposited in any State treasury/sub-treasury in Haryana.(iii)The purchasing agent shall deposit as security a sum of rupees ten thousand in cash or Government promissory notes and each of the other applicants shall execute a bond in personal securities for a sum of rupees ten thousand for the period he works.(iv)The Government will have the first charge on such security, for the recovery of any fine or compensation due from such persons under these rules.(v)On receipt of such application, the Cane Commissioner shall issue a licence in form X if he is satisfied regarding the suitability of the applicant and has in respect of him received a notice of his nomination in form III.
