Section 48(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(3)The price of the notified agricultural produce, brought for sale into the market yard, shall be settled by a tender bid or open auction or any other transparent system and no deduction shall be made from the agreed price on any account whatsoever by the seller:Provided that the price of notified agricultural produce in the private yard shall be settled in the manner prescribed.
