Section 69(7) in The Rajasthan Agricultural Produce Markets Rules, 1963
(7)[ Whoever, does business as a trader or an 'A' class broker in agricultural produce in any market without a licence granted under this rule shall, on conviction be punished in accordance with sub-section (1) of section 28 of the Act.] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]
