Section 13(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(4)Any licence issued under sub-section (3) may be renewed for such period as may be prescribed, by [the market committee, or the Board, as the case may be] [Substituted 'the market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] from time to time on application made in this behalf by licensee and on payment of a fee equal to the fee payable for the issue of the licence in the first instance [on payment of such fee not exceeding] [Substituted for "on payment of a fee equal to the fee payable for the issue of the licence for the first instance" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 4(b).] [rupees one thousand as the market committee, or the Board, as the case may be, may fix.] [Substituted 'rupees two hundred as the market committee may fix' by West Bengal Act No. 16 of 2017, dated 31.3.2017.]
