Section 5 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
5. Application for Licence.
(1)Even person specified in Section 31 of the Act who wishes to operate in more than one market areas shall apply in the prescribed Form I to the notified authority/officer under Rule 3 for licence. Application Form will be provided by Store section of the Board Head Quarter on payment of prescribed fee.(2)The crossed Bank Draft of prescribed licence fee which is payable to Madhya Pradesh Agricultural Marketing Board, Bhopal shall be enclosed with the application form.(3)The Applicant will necessarily enclose the following documents with the application,-(i)Bank Guarantee, which is signed/committed by applicant in favour of notified authority/officer.(ii)The list of the market areas for purchase of notified agricultural produce in more than one market areas and their separate layout, storage site, capacity of the godown, address of the office and the name/father's name of all the workers posted in every market area alongwith their official capacity.(iii)Name of the applicant trader/processor/commission agent and their partners, particulars of immovable property available in the market areas and the attested photo copy of the documents relating thereto.(iv)Certificate of the competent authority regarding payment of income tax/commercial tax of last year. The photo copies of the return, balance sheet and audit reports of the accounts of Chartered Accountant for the last year.(v)List of the Bank Accounts in the specified market areas alongwith verified photo copy of the Bank Accounts.(vi)Particulars of up-to-date available working capital/permanent fund/share capital for doing business of notified agricultural produce.(vii)No dues/No objection certificate of the Secretary of the concerned Market Committees of the specified market areas.(viii)Declaration on Form II.(ix)Money Receipt of security deposited in the accounts section of the Board in the form of cash/bank guarantee.
