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State of Madhya Pradesh - Section
Section 5 in The M.P. Krishi Upaj Mandi (Exemption From Market Fees) Rules, 1979
5.
Every processor shall, as required by clause (ii) of sub-section (2) of Section 19-A, furnish a certificate in Form III of the fact of payment of market fees on the Agricultural Produce within seven days of bringing the same for processing in the market area of another Market Committee.Form I(See Rule 3)Account of purchases and processing of agricultural produce maintained under Rule 3 of the Madhya Pradesh Krishi Upaj Mandi (Exemption from Market Fees) Rules, 1979Name of Processor with full Address.............Place of Processing Unit(s) Licence No. with year| Date of purchase | Name of agricultural produce | Name of seller from whom purchased along withaddress | Details of purchases | ||
| Weight (qtl/Kilo grams) | Rate in Rs. per qtl or other unit (if any) | Value (Rs.) | |||
| (1) | (2) | (3) | (4) | (5) | (6) |
| Details of market fee paid | Date of bringing the produce in the market area | ||
| Name of the Market Committee | Receipt No. and Date | Amount paid | |
| (7) | (8) | (9) | (10) |
| Date of processing | Quantity of Agricultural Produce processed | Name of processed products | Weight of processed products |
| (11) | (12) | (13) | (14) |
| Details of Sale of processed product | Remarks | Signature of Processor or his Authorised Agent | ||||
| Date of sale | Name and Address of the buyer to whom sold | Weight (qtls./ Kilograms) | Rate in rupees per qtl. or other Unit (if any) | Value Rs. | ||
| (15) | (16) | (17) | (18) | (19) | (20) | (21) |
| Name of Agricultural Produce | Details of Purchases | ||
| Name of Seller from whom purchased alongwithaddress | Weight (Qtl./ Kilogram) | Rates in Rupees per Qtl./Kilogram) or anotherunit (if any) | |
| (1) | (2) | (3) | (4) |
| Details of Market Fees paid | Date of bringing the Agricultural Produce in themarket area | |||
| Value (Rs.) | Name of the Market Committee | Receipt No. & Date | Amount paid | |
| (5) | (6) | (7) | (8) | (9) |
| Place................... | Counter Signature of Secretary........... |
| Date...................... | Date..................................................... |