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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2)(iv) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

(iv)the licensee or his agent shall not collect from, the storage/hat/bazar/mela ground rent in excees of the schedule of rates or rent approved by the market committee and shall not collect or realise any other fee, charge, levy, toll or any other amount in addition to the said rates,