Section 9 in The Punjab Agricultural Produce Markets Act, 1961
9. Authority to whom applications for grant of licences are to be made.
- The [Secretary of the Board] [Substituted for 'Chairman of the Board' by Punjab Act 40 of 1963, Section 7.] or any other officer authorised by him in writing in this behalf shall be the authority for granting licences required under section 6.
