Section 9 in The Punjab Agricultural Produce Markets Act, 1961
9. Authority to whom applications for grant of licences are to be made.
- The [Chief Administrator of the Board] [Substituted for the word 'Secretary of the Board' by Haryana Act 38 of 1980.] or any other officer authorised by him in writing in this behalf shall be the authority for granting licences required under [section 8] [Substituted by Haryana Act No. 21 of 1973.].
