Section 36(2)(e) in The Rajasthan Agricultural Produce Markets Act, 1961
(e)[ the management of the market and the manner of collection of market fees by the market committees in the market area;] [Substituted and shall be deemed always to have been substituted by section 4(i)(a) of Rajasthan Act No. 10 of 1975 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 19.3.1975.]