Section 22(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)No licensee and no other person in the market shall solicit, receive, recover or collect any contribution in cash or kind for any function or for any religious, educational or charitable purpose from a producer in the course of transaction of the notified agricultural produce.] [Numbered and Inserted by section 12 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.][Chapter IV-A] [Inserted by Section 13 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.] State Agricultural Marketing Board
