Section 76 in The Rajasthan Agricultural Produce Markets Rules, 1963
76. Keeping of books by trader, broker, weighman, measurer and surveyor etc.
- Every trader, broker, weighman, measurer [surveyer and chemical composition analysts] [Substituted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.] and such other operator as may be determined by the [Director] [Substituted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] licensed under these rules shall keep such books in such form and render such periodical returns and at such time and in such form as the Market Committee may from time to time direct and shall render such assistance in the collection and prevention of the evasion of fees due under these rules and bye-laws and in the prevention of the breach of the rules and bye-laws as may be required by the Market Committee.
