Section 6(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)On receipt of any application together with the proper amount of the fees, if any, and information referred to in sub-rule (1), the Director, or as the case may be, Market Committee may, subject to the provisions of rule 5 and this rule, after satisfying himself or itself on the following points, grant the applicant a licence in Form I, or, as the case may be, renew it in that Form (such licence being issued or renewed, except in a case where it is granted by the Director, under the signature of the Chairman), namely :-(a)(i)solvency certificate;(ii)cash security or bank's or third person's guarantee, [if a solvency certificate is not produced] [Added by G. N. of 11.9.1968.];(iii)capacity for providing adequate equipment for smooth conduct of the business;(iv)conduct of the applicant;(v)[ * * *] [Deleted as per G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18.2.1971 published in M.G.G., Part IV-B, dated 18.2.1971.](b)in the case of renewal of a licence, also whether [on the basis of a statement to be furnished by the licensee showing the business transacted and the amount of dues paid or payable to the Market Committee in the last preceding market year] [These words were inserted by G. N. of 7.6.1990.] the applicant has traded or not in the market area or whether the person has overtraded :Provided that, no licence shall be issued to any applicant unless he executes an agreement in the form approved by the Director agreeing to abide by the provisions of the Act, the rules and the bye-laws.
