Section 14A in The Rajasthan Agricultural Produce Markets Act, 1961
14A. [ Licence for more than one market areas. - (1) The Director may issue licences, in accordance with the rules, to traders and processors to operate in more than one market areas on payment of the prescribed fees.
(2)The Director may refuse to issue a licence for the reasons to be recorded in writing.(3)All licences issued under this section shall be subject to the provisions of this Act and the rules and bye-laws made thereunder.
