Section 7(2) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
(2)A licence granted or renewed under sub-rule (2) of rule 6 shall be subject to the terms and conditions mentioned in clauses (a) to (v) of sub-rule (1) and also to the following terms and conditions :(i)the licensee or his agent shall comply with all orders issued by the market committee for the regulation of the storage/hat/bazar/mela in accordance with the provisions of the Act and the rules and bye-laws made thereunder,(ii)the licensee shall assist the market committee in collecting market fee from the storage/hat/bazar/mela,(iii)the licensee or his agent shall render all facilities and assistance to the market committee, its members, officers and employees to enter the storage/hat/bazar/mela or any premises therein at any time for carrying out the provisions of the Act and the rules and bye-laws made thereunder,(iv)the licensee or his agent shall not collect from, the storage/hat/bazar/mela ground rent in excees of the schedule of rates or rent approved by the market committee and shall not collect or realise any other fee, charge, levy, toll or any other amount in addition to the said rates,(v)the licensee shall cause the schedule of rates referred to in clause (iv) to be prominently exhibited in two conspicuous places of the storage/hat/bazar/mela,(vi)the licensee or his agent shall grant correct receipts to all person for ground rent collected from them and shall maintain correct accounts of all collections made by him and shall produce the same for inspection whenever called upon to do so by the Secretary of the market committee or any other officer deputed for that purpose,(vii)the licensee shall be responsible for the proper maintenance and sanitation of the storage/hat/bazar/mela and shall keep the place clean and in good state and free from all filthy insanitary materials and shall provide for such amenities as drinking water, parking place, drainage, sheds, platforms, culverts, etc. as the market committee may direct,(viii)the licensee shall render necessary co-operation and assistance to the market committee in the matter of carrying out the provisions of the Act in respect of the storage/hat/bazar/meta, particularly in the matter of provision of facilities as required by sub-section (1A) of section 20 and shall not cause any obstruction to or interference with the provision of such facilities and shall allow use of necessary land for that purpose,(ix)the licensee or his agent shall not allow to operate in the storage/hat/bazar/mela any functionary who does not have a valid licence from the market committee,(x)the licensee shall operate the storage/hat/bazar/meta within the boundaries specified in the licence and on such days and time as the market committee may determine,(xi)the licensee shall not assign or underlet his interest in the storage/hat/bazar/mela to any person without the previous permission of the market committee,(xii)the licensee shall stand automatically revoked and terminated on the issue of a notification by the State Government under sub-section (2) of section 4 of the Act, if the storage/hat/bazar/mela falls within the area in respect of which such notification has been issued.
