Section 14(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)The price of every declared agricultural produce, intended for marketing in any market or at any place in a market area shall be settled by public auction, from shop to shop in serial order (and not by secret signs), and no deduction on any account shall be made from the agreed price at the time of taking delivery either by reducing the price or weight or measure in consideration of the price :Provided that, the Director may permit sale by tender system, sample or open agreement of any declared agricultural produce other than poultry, cattle, goat and sheep and such other declared agricultural produces as may be specified by the Director in the market or market area at such place as he may deem fit.
