Section 58(4) in The Rajasthan Agricultural Produce Markets Rules, 1963
(4)[ x x x] [Deleted by Notification No. F. 4(79)-2/2002, dated 27.4.2005-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 4.5.2005, p. 55, vide G.S.R. 46 = 2005 RSCS/Part II/P. 285/H. 213.][Provided that the burden of proof regarding source of the agricultural produce brought from outside the market area or outside the State shall be on the industrial concern or on the exporter:Provided further that if such agricultural produce brought into the Market area for export is not exported or removed therefrom before the expiry of twenty days from the date on which it was so brought, the Market Committee shall levy and collect fee on such agricultural produce from the person bringing the produce into the Market area at such rates as may be specified in the bye-laws :Provided also that if the industrial concerns that brought the agricultural produce from outside the Market area or outside the State into the Market area for the purpose of use by them and who do not make any declaration and do not obtain a certificate in Form V as prescribed above, shall be deemed to be responsible for the contravention of this rule and shall, on conviction, be punished under sub-section (3) of section 36 of the Act with a fine which may extend to Rupees two hundred.
