Section 20 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
20. Submission of returns by the holder of special licence.
(1)Periodical returns pertaining to business of notified agricultural produce, purchased in the specified market areas, will be submitted by the licence holder in the office of Market Committee, Divisional Deputy Director and the Board. The licence holder shall submit all records and information, required by the Managing Director and notified authority/officer from time to tune.(2)The fortnightly returns, regarding business of notified agricultural produce will be submitted by the licence holder to the Secretary of the administrative Market Committee in Form VI. Return tor the period from first to fifteenth upto 25th and from sixteen to the end of the month wilt be submitted upto tenth day of the next month. If fortnightly return is not submitted in the prescribed time limit, then the permits will not be issued by the centre incharge, posted by the Secretary of the Market Committee/Deputy' Director. Without making payment of due market fees on purchase of all notified agricultural produce, the sale, despatch and the processing o agricultural produce will be prohibited.(3)On the end of every financial year, complete details of business from first April to thirty first March will be submitted by the licence holder to the Secretary of Market Committee upto 30th day of April, every year.(4)The particulars of daily purchases of the notified agricultural produce at purchase centre of the specified market area will be maintained by the licence holder in a register in Form VII. The licence holder shall get the register inspected by the centre incharge posted at the purchase centre by the Market Committee. The purchase of agricultural produce in the specified market area, other market areas and from outside the State and details thereof shall be according to Annexure I and the fortnightly return regarding sale/despatch as indicated in Annexure II shall be signed by the Officer or representative of the firm as the case may be.Form I[See Rule 5]Application for Licence for Regulation of Sale, Purchase, Processing of notified Agricultural Produce in more than one Market AreasApplication No............Date.......................To,The Notified Authority/Officer..............................................
