Section 3(1) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
(1)No person shall carry on business as a dealer or producer or a commission agent dealing in pulses, except under and in accordance with the terms and conditions of a licence issued in this behalf by the Licensing Authority. Provided that persons taken licences during the period from 23-9-2006 to 28-2-2007 shall invariably take licences afresh under this Order.
