Section 8 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
8. Employment of broker or commission agent not compulsory.
(1)No person shall, in the absence of any express agreement, either oral or in writing, in that behalf, be required to employ the services of a broker or commission agent for the purpose of operating in any market area or in any market therein, or be required to pay the charges of a broker or commission agent whether or not employed by any other party in any such operation.(2)No broker shall be employed in relation to marketing of any declared agricultural produce, except in relation to marketing -(a)of poultry, cattle, sheep and goats, or,(b)of any declared agricultural produce by a trader with another trader.(3)No commission agent, holding a trader's licence, shall purchase either in his name or in partnership with any other person, any declared agricultural produce for the sale of which he has been appointed as a commission agent:Provided that, where no other purchaser makes an offer at the prevailing market rate for such produce and the seller insists on its immediate sale, such commission agent may make purchase of the produce at the prevailing market rate agreeable to the seller with the previous permission in writing of the Secretary. The Secretary shall maintain a record of such transactions with reasons for which the permission was given.Explanation. - Delivery of his agricultural produce at an agreed or prevailing market rate by a seller to a Co-operative Society holding a trader's licence and functioning as a commission agent shall not require such permission, provided that such deliveries are intended for pooling or processing or linking or credit with marketing.
