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State of Madhya Pradesh - Section
Section 4 in The M.P. Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990
4.
The Madhya Pradesh Krishi Upaj Mandi (Refund of Market Fees) Rules, 1986 is hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.Form[See sub-rule (1) of Rule 3]Declaration under Rule 3 (i) of the Madhya Pradesh Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990.I.....son of Shri..... Partner/Owner/Authorised Agent/Manager of M/s.......... Trader/Processor/Commission Agent hereby declare that the below mentioned agricultural produce has been purchased by us in the market area of.....District...and market fees payable on it has already been suffered. It is also declared that the below mentioned details are true and correct to the best of my knowledge and belief.| Kind of Notified Agricultural produce | Mode of Transportation and number ofbags/packages | Weight | Name of Market Area from where purchased | Name of the Market Committee where fees has beenpaid |
| (1) | (2) | (3) | (4) | (5) |
| Name of Trader/Processor/Commission Agent by whomfees has been paid | Amount of Fees paid | Receipt No. and date | Name of address of the seller | Name and address of the purchaser | Remarks |
| (6) | (7) | (8) | (9) | (10) | (11) |
| Place......................... | Signature................................... |
| Date...................... | Name and address of theTrader/...............Processor/Commission Agent of a Trader |
| Place......................... | Signature...................................the seller................................... |
| Date...................... | Name and address................................... |