Section 96 in The Rajasthan Agricultural Produce Markets Rules, 1963
96. Storing of agricultural produce.
- All agricultural produce brought into a market shall be stored at such place as may be specified in the bye-laws. Pending such arrangements, the agricultural produce brought into the market when unsold may be stored in the compounds, godown and warehouses owned or hired by the licenced broke for that purpose. The goods so stored shall be weighed in the presence of the seller or his representative at the time of delivery for storing and acknowledgment indicating the kind and weight of goods shall be given by the licenced broker to the seller. Such storing of agricultural produce shall be subject to the payment of such storage fee and such other conditions as may be specified in the bye-laws.
