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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(3)Subject to security amount as may be fixed by the marketing committee under bye-laws. The licence fee for licences issued under this rule shall be as under :
  Category of Licencees Licence Fee (Rs.) (per annum)
A. Traders (wholesallers) including flour mills, oil expellers,dal mills, who purchase the agricultural produce to sell itafter processing. 100/-
B. Commission agents carrying on business in the principalmarket or subsidiary market. 100/-
C. Brokers operating in principal and subsidiary markets. 100/-
D. Processors, warehousemen including cold storages andgodowns. 100/-
E. Retailers having established premises for carrying on theirbusiness and selling to consumers only in the market areaexcluding the principal or subsidiary market. 50/-
F. Weighmen, measurers, surveyors and other similar marketfunctionaries recognised by the committee. 25/-
G. Palledar. 2/-
Provided that the functionaries referred to in category E will not be allowed to purchase from the commission agents except when so allowed by the Secretary of the committee.