Section 25 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
25. Commission in respect of Hat Representatives.
(1)The Hat Representatives shall be entitled to receive from the Association a commission per quintal of cotton, jute or ginger, as the case may be, sold in their respective scheduled Hats at such rates as may be fixed by the Managing Committee from time to time.(2)In case 2 (two) or more Hat Representatives have been appointed for a particular scheduled Hat, such commission on the total sale of cotton, jute and ginger as the case may be in that particular scheduled Hat shall be equally shared by the different Hat Representatives.
