Section 39 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39. Making or recovery of trade allowance prohibited.
No person shall make or recover any trade allowance in any market or market area in any transaction in respect of any agricultural produce.Explanation -For the purposes of this section, trade allowance means any deduction in cash or kind in price or rate of agricultural produce on account of any variation in the quality, weight, grade, container, sample or admixture.
