Section 41(i) in The Rajasthan Agricultural Produce Markets Act, 1961
(i)the rights of a holder of a licence granted under the proviso to subsection (2) of section 4 or of a market committee or a co-operative marketing society, required or permitted under section 9 to do so, to set up, establish or continue, or to allow to be set up, established or continued a market in the market area for the sale and purchase of any agricultural produce notified under sub-section (1) of section 4, or
