Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56B(8)] [Section 56B] [Entire Act]

State of Rajasthan - Subsection

Section 56B(8)(vi) in The Rajasthan Agricultural Produce Markets Rules, 1963

(vi)ensure that the payment of notified agricultural produce to the produce seller on the same day as per provision of Sec. 15-D of Act. The deliveries of the sold agricultural produce shall be made only after the full payment of price to produce seller. The price quoted by the buyer shall be net payable to the producer seller, the market fees, brokerage charges etc. shall be borne by the purchaser, notwithstanding any default committed by the buyer, the Licensee of private sub e-market shall ensure the payment strictly as per provision of Sec. 15-D of the Act;