Section 15 in The Bihar Agricultural Produce Markets Act, 1960
15. Sale of agricultural produce.
- All agricultural produce specified in the notification under sub-section (1) of section 4 brought into or produced or processed in the market proper, except such quantity for retail sale or consumption as may in this behalf be prescribed, shall pass through the principal market yard or sub-market yard or yards, as the case may be, and shall not be sold at any other place within the market proper and the sale and purchase of such agricultural produce in such yards shall notwithstanding anything contained in any law, be made by means of open auction except in class or description of cases which may be exempted by the Chief Commissioner.Explanation. - For the purposes of this section the seller shall be entitled, at his option to accept or reject any bid made at the open auction.
