Section 58(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)The [market area] [Substituted/Deleted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Act 10 of 1975, w.e.f. 14.7.1973.] committee shall also levy and collect licence fee from trader's, brokers, weighman, measurer, surveyors, warehousemen and other persons operating in the [market area] [Substituted/Deleted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Act 10 of 1975, w.e.f. 14.7.1973.] as provided in the bye-laws.
