Section 8(1) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(1)after clause (iv), the following clauses shall be inserted, namely:-"(iv-aa) (i) the manner of furnishing information regarding payment of market fee and manner of providing proof thereof and within a period to be prescribed under sub-section (2) of section 28;(ii)the manner of maintaining account and furnishing of periodical returns under sub-section (2) of section 28;(iii)the manner and form for permit for removal of agricultural produce and the proofs to be accompanied with the vehicle carrying agricultural produce under sub-section (2) of section 28;(iv-bb) the manner and the fee for the grant or renewal of registration of functionaries and reasons for refusal of such application under section 31B;(iv-cc) the form, manner and fee for making an application and for prescribing terms and conditions for grant or renewal of licence under section 31C;(iv-dd) the rate of market fee and manner of levy and collection thereof; the proofs to be produced; the percentage of market fee and manner of making contribution to the Development Fund, under section 31D;(iv-ee) the form, the manner, the fees and the authority to whom application shall be made, the terms and conditions for grant or renewal of licence, the manner of selling of agricultural produce and the quantity of commodity that may be purchased at a time and the rate of market charge under section 31E.(iv-ff) the other reasons for rejection of application for grant or renewal of application made under section 31C and section 31E, under section 31F;(iv-gg) the form, the manner and fees required to be paid, the terms and condition for grant of common licence under section 31G;(iv-hh) such other disqualifications for suspension or cancellation of licence or registration under section 31H;(iv-ii) the form and manner for preferring the appeal under section 31-I;(iv-jj) the manner of submitting audited annual accounts and statement of transaction under section 31L;(iv-kk) the procedure for supervision and control and procedure for appointment of the officers and staff of the market committee under section 31P;(iv-ll) the form, the particulars and the terms and conditions of, the manner in which and the officer to whom the contract farming agreement shall be furnished under section 31Q;";
