Section 40 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
40. Prohibition of trade allowances other than those prescribed under this Act.
(1)No trade allowance, other than an allowance prescribed by or under this Act, shall be made or received by any person in any market area in any transaction in respect of the notified agricultural product and no civil court shall, in any suit or proceedings arising out of any such transaction, have regard to any trade allowance not so prescribed.(2)The weight of a container shall be counterbalanced by the same type of container and no addition in any form whatsoever shall be allowed for counter balancing the weight of the container, if the same type of container is not available, the weight of the container shall be determined and deducted from the weight of the produce.
