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State of Haryana - Section
Section 43 in The Punjab Agricultural Produce Markets (General) Rules, 1962
43. Repeal and Savings.
- The Punjab Agricultural Produce Markets Rules, 1940, and the Patiala Agricultural Produce Markets Rules, 2004 B.K., are hereby repealed:Provided that such repeal shall not affect -(a)the previous operation of any rule so repealed or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired or incurred or any license issued under any rule so repealed; or(c)any penalty, forefeiture or punishment incurred in respect of any offence committed against any rule so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege obligation, liability, licence, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if these rules had not been passed :Provided further that anything done or any action taken under these rules so repealed shall be deemed to have been done or taken under these rules, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under these rules.Form A[See rule 17(1)]Application for licence under Section 10ToThe Chief Administrator,Haryana Agricultural Marketing Board,.....................................ThroughThe Secretary, Market CommitteeSir,The particulars of my business are given below :| 1. Name of the applicant with full address. | ________________________ |
| 2. Place of business for which licence is applied for (givethe name or number of the building and the name or number of thestreet or other description sufficient to identify the premises) | ________________________ |
| 3. If the applicant is a firm, is it a Hindu Joint FamilyFirm, or otherwise constituted and has it been registered or not? | ________________________ |
| 4. If the applicant is a firm, give the name of all personsconstituting the firm with parentage, residence and address | ________________________ |
| Sr. No. | Name | Father of Husband's Name | Full Address |
| 5. Name of the Managing Proprietor or Manager of the Firm | ________________________ |
| 6. Name and style under which the applicant will work | ________________________ |
| 7. Has the applicant or, where the applicant is a firm, hasany member thereof, singly or in collaboration with anybody else,been granted a dealer's licence in any notified market area inthe State and has such licence been suspended or cancelled ? Ifso, when, for what period and for what reasons | ________________________ |
| 8. Category of licence applied for : | ___________________________ |
| Category | Dated of deposit and name of post office | Amount | Number of post office savings bank account |
| Security | |||
| Category | No. and date of receipt | Page of cash book where entry made. | Number and date when submitted to the Board alongwith passbook regarding security. |
| Licence fee |
| VerifiedSecretary,Market Committee | Accountant,Market Committee |