Section 36 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
36. Sale of notified agricultural produce in markets.
- [(1) All notified agricultural produce brought into the market proper for sale shall, subject to the provisions of sub-section (2), be sold in the market yard/yards specified for such produce or at such other place as provided in the bye-laws :] [[Substituted by M.P. Act No. 9 of 2002 (w.e.f. 20-6-2002). Prior to substitution it read as under :'(1) All notified agricultural produce brought into the market proper for sale shall be brought into the market yard/yards specified for such produce and shall not, subject to the provisions of sub-section (2), be sold at any other place outside such yard.']][Provided that it shall not be necessary to bring agricultural produce under contract farming, in the market yard and it shall be sold at any other place to the person agreed to purchase the same under agreement.] [Inserted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003).](2)Such notified agricultural produce as may be purchased by the licensed traders from outside the market area in the course of commercial transaction may be brought and sold any where in marker area in accordance with the provisions of the bye-laws.(3)The price of the notified agricultural produce brought into the market yard for sale shall be settled by tender bid or open auction system and no deduction shall be made from the agreed price on any account whatsoever :[Provided that in the market yard the price of such notified agricultural produce of which support price has been declared by the State Government, shall not be settled below the price so declared and no bid shall be permitted to start, in the market yard, below the rate so fixed.] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).](4)[ [Weighment or measurement of all the notified agricultural produce so purchased shall be done by such person and by such procedure as may be provided in the bye-laws] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] or any other place specified by the Market Committee for the purpose :Provided that the weighment, measurement or counting as the case may be, of Plantain, Papaya or any other perishable agricultural produce as may be specified by the State Government, by notification, shall be done by a licensed weighman in the place where such produce has been grown.]
