Section 7 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
7. Security.
- The notified authority/officer will always examine that the applicant does not purchase notified agricultural produce beyond the value of the daily purchase capacity as mentioned in his declaration form and if the licence holder purchases more that the limit declared by him, then the licence holder for the excess of purchase over and above the daily purchase capacity, will produce the amount of additional security immediately. The notified authority/officer will have the power to prohibit the purchase and dispatch of such produce in the concerned specified market areas and direct the Secretary of the concerned market area to prohibit immediately the purchase and dispatch of the notified agricultural produce of the such licence holder :Provided that it will not be necessary, for the undertaking of the State Government, to deposit amount of security with the application for special licence to do business of notified agricultural produce, in more than one market areas :Provided further that it will be necessary for such undertaking to make payment of notified agricultural produce to sellers of their agricultural produce under the provisions of Section 37.
