Section 44 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
44. Levy of Market fee.
- Every Committee shall levy, charge and collect market fee in the manner as may be prescribed on ad-valorem basis at the rate not exceeding two rupees for every one hundred rupees as may be fixed by the State Government,-(i)on the sale or purchase of the notified agricultural produce, whether brought from within the State or from out side the State into the market area; and(ii)on the notified agricultural produce whether brought from within the State or from out side the State into the market area for processing.
