Section 59(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)[ The market fees shall be paid by the purchaser in the following manner:-(i)If the specified agricultural produce is sold through an "A" class broker the "A" class broker shall charge market fees from the purchaser and deposit the same with the Market Committee in accordance with the procedure specified in the bye-laws.(ii)If the specified agricultural produce is not sold through an "A" class broker, the seller shall charge market fees from the purchaser and deposit the same with the Market Committee in the manner specified in the bye-laws.(iii)In case the seller is not a licensee, the market fees shall be deposited by the purchaser in the manner specified in the bye-laws.Explanation. - The word "purchaser" means and includes a person who as a trader or broker or any other operator has obtained a licence for the purchase of agricultural produce in the market area.] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 28.11.1977-Rajasthan Gazette, Extraordinary, Part IV-C, dated 1.12.1977, p. 675, dated 28.11.1977.]
