Section 12 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
12. Levy of fees by the market committees by the purchaser of the notified agricultural produce, livestock or products of live stock.
(1)The market committee shall levy fess on any notified agricultural produce, live stock or products of live stock purchased or sold in the notified market area (at such rate, not exceeding (two rupees) as may be specified in the bye laws) for every hundred rupees of the aggregate amount for which the notified agricultural produce, live stock or products of live stock is purchased or sold, whether for cash or deferred payment or other valuable consideration.[(1-A) The Market Fee under sub-section(l) shall be single point levy on notified Agricultural Produce, Live stock and Product of Live stock. If the Market Fee is levied and collected by any Market Committee in the State, and such Agricultural Produce, Live stock and Product of live stock sold or processed within the State are exported outside the State, it shall be exempted from the levy of Market Fee subject to production of evidence of payment of Market Fee as may be prescribed.] [Inserted by Act No. 14 of 2015, dated 8.10.2015.]Explanation I. - For the purposes of this section, all notified agricultural produce, livestock or products of livestock taken out of a notified market area shall, unless the contrary is proved. Be presumed to have been purchased or sold within such area.Explanation II. - In the determination of the amount of fees payable under this Act, fractions of ten paise wqual to or exceeding five paise shall be disregarded.(2)The fees referred to in sub-section (1) shall be paid by the purchaser of the notified agricultural produce, livestock or products of live stock.Provided that where the purchaser cannot be identified, the fees shall be paid by the seller.
