Section 34A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)The cost to be paid by a purchaser shall be determined from time to time by the State Government and notified in the market or market area (in such manner as the State Government may deem fit), so however that the amount of the cost does not exceed five paisa per hundred rupees of the purchase price of the agricultural produce which is purchased by such purchaser.
