Section 81 in The Rajasthan Agricultural Produce Markets Rules, 1963
81. Broker etc. not to receive fees other than those specified for their services.
- No licenced broker or his servant, [chemical composition analysts] [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.] weighman, measurer and surveyor shall solicit or receive fees other than those specified for their services in the [rules or bye-laws] [Substituted by Notification No. F. 10(7)/Agriculture/Group II-B/78, dated 23.10.1979-Rajasthan Gazette, Extraordinary, Part IV-C, dated 26.10.1979, p. 1-2, dated 23.10.1979.]. For contravention of the provisions of this rule their licence shall be liable to canceled forthwith or in the alternative the persons concerned shall, on conviction be punished with fine which may extend to Rs. 200/-.
