Section 40A in The Rajasthan Agricultural Produce Markets Act, 1961
40A. [ Power to grant exemption from market fee. [Inserted by Act No. 16 of 2014, dated 12.9.2014.]
- If the State Government is satisfied that it is expedient in the public interest so to do, it may, by notification in the Official Gazette, exempt, whether prospectively or retrospectively, any licensee or class of licensees specified in the notification from payment of market fee payable on any agricultural produce bought or sold by him in the market area without any condition or with such condition as may be specified in the notification.] [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]
