Section 58(5) in The Rajasthan Agricultural Produce Markets Rules, 1963
(5)The seller who is himself the producer of the agricultural produce offered for sale and the buyer who buys such produce for his own private and/or household use, shall be exempted from payment of any cess under this rule.] [Substituted by Notification No. F. 9(24)/Agriculture/Group 2/94, dated 17.1.1995-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 21.1.1995, p. 375, vide G.S.R. 15 = 1995 RSCS/Part II/P. 276/H. 223 and kept dispense from prior publication 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.]
