Section 11 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
11. Prohibition of trade allowances, unauthorised charges and exactions.
(1)No trade allowance, other than an allowance prescribed by rules or bye-laws made under this Act, shall be made or received by any person in any transaction in a market and no Civil Court shall, in any suit or proceeding arising out of any transaction in any market, have regard to any trade allowance not so prescribed.(2)Any person who, in any transaction in a market -(a)makes deductions on account of dharmadaya, gorakshana, or similar other objects, or(b)exacts, or appropriates to himself without the concurrence of the owner, a share from any agricultural produce brought into a market, shall be punishable on conviction, with fine which may extend to fifty rupees for each offence.
