Section 30A in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
30A. Power of the Market Committee to open collection centre for marketing of notified produce; provisions for receipt and payment by purchaser
(1)A Market Committee duly authorized by the State Government for the purpose may by an order in writing, open collection centres for collecting there at the notified produce specified in such order. The Market Committee shall publish such order for the information of the public in such manner as it deems fit.(2)Where any person wishes to sell any notified produce in a market area, he shall tender all such produce only at the collection centre established for the purpose under sub-section (1):Provided that, agricultural produce notified under sub-clause (ii) of clause (g 1) of sub-section (2) of section 29 may be tendered through a commission agent.(3)The Market Committee shall, on the sale of such produce, get it weighed, measured, or as the case may be, counted forthwith, and arrange for issuing a receipt therefore to the person who has tendered the produce at the collection centre for sale or, as the case may be, through the commission agent or any agency fixed by the State Government where tender through an agent is allowed, and shall also arrange to give a copy of the receipt to the purchaser, the co-operative society, if any, and where a receipt is given through such agent or agency, if any, also to the Market Committee.(4)Such receipt shall contain the following particulars, that is to say-(i)the name of the collection centre,(ii)the name of the owner of tender,(iii)the name of the purchaser,(iv)the name of the commission agent, if any,(v)the name and quantity of notified produce, the weight, measure or number thereof and charges therefore,(vi)grade of the notified produce, if any, and the rate,(vii)the amount of dues of the Market Committee to be paid by the purchaser,(viii)the amount of dues to be paid by the tenderer, to the commission agent by way of his commission, if any, and such other market charges, as are duly authorized by the Market Committee.(ix)the amount of dues to be paid by the tenderer to a co-operative society, under section 48A of the Maharashtra Co-operative Societies Act, 1960,(x)the amount of advance price received by the tenderer, if any, in respect of agricultural produce notified under sub-clause (i) of clause (g 1) of sub-section (2) of section 29,(xi)the amount to be actually paid to the tenderer after deducting the amounts, if any, falling under entries (vii), (viii), (ix) and (x), and(xii)the total amount to be paid by the purchaser in respect of the notified produce purchased by him.(5)The dues to a Market Committee shall consist of fees to be levied and collected from a purchaser by or under this Act.(6)The purchaser shall, on receiving a copy of the receipt, pay forthwith the total amount to be paid by him as recorded in the receipt by drawing two cheques, one in favour of the Market Committee and another in favour of the owner of the tender. Both the cheques shall be payable on presentation. The cheque drawn in favour of the Market Committee shall be for an amount equal to the amounts referred to in, clauses (vii), (viii), (ix) and (x) under sub-section (4); and the cheque drawn in favour of the owner of the tender shall be for an amount equal to the amount referred to in clause (xi) of sub-section (4). The Market Committee, on receipt of the cheque, shall arrange to pay to the commission agent and the co-operative society, if any, the amount of money recorded against each of them in the receipt and credit the balance due to it to the market fund:Provided that, where the purchaser is the State Government or an agent appointed by it to make purchases of any notified produce on its behalf under any law for the time being in force, then the amount payable to the owner of the tender may be paid either in cash or by crediting the amount into the account of the owner of the tender in a co-operative bank.Explanation: - For the purposes of this section, section 31 and section 34-A, 'purchaser' shall include any person who pays the purchase price of any notified produce or agricultural produce, as the case may be, tendered for sale, or by whom payment of such price is made, whether on his own account, or as an agent or on behalf of another person.
