Section 10(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)The private market yard licensee, or its management committee, may collect user charge on notified agricultural produce and livestock transacted in the private market yard; at the rate ad valorem not exceeding the rate as notified by the Government:Provided that no user charge shall be collected from agriculturist-seller.
