Section 15(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(2)A person desirous of obtaining a licence for the use of any place in the market yard/area for the marketing of agricultural produce or for operating there in as a trader, commission agent, broker, processor, weighman, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of agricultural produce, shall apply in Form 'A' or 'D', in duplicate to the Secretary of the committee in whose jurisdiction he wishes to carry on his business or marketing of agricultural produce and shall deposit with the commit tee, the requisite licence fee and requisite security in cash.
