Section 19 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
19. Dispatch, Sale, Processing of notified agricultural produce.
- Only after making full payment of the value of notified agricultural produce purchased at every purchase centre in the specified market area, to the seller and making payment of market fees and Nirashrit Shulk to the market committee, the sale, processing or dispatch of notified agricultural produce will be made by the licence holder. For dispatch of the agricultural produce the holder of the special licence will have to obtain permit issued by the market committee as per provisions of sub-section (6) of Section 19 and the bye-laws.
