Section 25(2)(iii) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2)(iii) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969

(iii)he himself or in collusion with others wilfully disobeys or refuses to carry out, the provisions of the Act and of the rules or the bye-laws made thereunder which regulate the payment of licence fees,market fees or any other fees or refuses to pay any arrears of amount due to the market committee or sale proceeds of the notified commodities due to a seller or commission agent with a view to deprive the market committee of its financial resources or with a view to force the sellers or commission agents to bargain with the sellers to the latter's advantage.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 25(2)(iii) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969