Section 11 in The Orissa Agricultural Produce Markets Act, 1956
11. [ Levy of fees. [Substituted vide Act No. 27 of 1984, Section 6.]
- It shall be competent for a Market Committee to levy and collect such fees (hereinafter referred to as the market fees) not being less than one rupee from every purchaser for every hundred rupees worth of agricultural produce marketed in the market area in such manner as may be prescribed and at such rate as may be specified in the bye-laws:] [Substituted vide Act No. 27 of 1984, Section 4 (1).]Provided that the rate of fees to be specified in the bye-laws shall not exceed three per cent of the value of agricultural produce sold in the markets within the market areaProvided further that no such fees shall be levied and collected in the same market area in relation to any-agricultural produce in respect of which fees under this section have already been levied and collected therein.Explanation - For the purpose of this section all notified agricultural produce leaving a market yard shall unless the contrary is proved, be presumed to have been brought within such yard by the person in possession of such produce.
