Section 16 in The Bihar Agricultural Produce Markets Act, 1960
16. Prohibition of trade allowance except as prescribed.
- No person shall make or recover any trade allowance, other than an allowance prescribed by the rules or bye-laws, in any market area in any transaction in respect of the agricultural produce concerned, and no court, shall, in any suit or proceeding arising out of any such transaction, have regard to or recognise any trade allowance not so prescribed.Explanation. - Every deduction other than a deduction on account of deviation from sample when the purchase is made by sample or on account of deviation from standard when the purchase is made by reference to a known standard or on account of different between the actual and the standard weight of the container or on account of the admixture of foreign matter, shall be regarded as trade allowance for the purpose of this section.
