Section 14 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
14. No Trade Charges permissible except as prescribed by rules and bye-laws.
(1)As from the date to be notified by the State Government in the official gazette, no person shall, in a Principal Market Yard or Sub market Yard or Private Market Yard, levy, charge or realize, any trade charges other than those prescribed by rules or bye-laws made under this Act, in respect of any transaction of sale or purchase of the specified agricultural produce and no court shall, in any suit or proceeding arising out of any such transaction, allow in any claim or counter claim, any trade charges, which are not so prescribed.(2)All trade charges before the sale transaction shall be borne by seller and those incurred thereafter shall be payable by the purchaser.
