Section 34(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)The Marketing Board shall levy market fee,-(i)on the sale or purchase of notified agricultural produce, whether brought from a place within the State or from a place outside the State, into the market area; and(ii)on the notified agricultural produce, whether brought from a place within the State or from a place outside the State, into the market area for processing; at such rates as may be fixed by the Government from time to time subject to a minimum rate of one rupee and maximum of two rupees for every one hundred rupees of price of agricultural produce, in the manner prescribed.
