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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(s) in The Rajasthan Agricultural Produce Markets Act, 1961

(s)the recovery and disposal of [market fees or other fees] [Substituted by section 5 of Rajasthan Act No. 16 of 1965 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, Extraordinary, dated 29.10.1965.] leviable by or under the Act;
(sa)[ infrastructure for consumer-farmer market, manner of sale in consumer-farmer market, quantity of a commodity that may be purchased at a time in the consumer-farmer market, rate of market service charge chargeable in the consumer-farmer market;] [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]
(sb)manner and form in which application for licence for establishment of private sub-market yard and consumer-farmer market may be made, licence fees for establishment of private sub-market yard and consumer-farmer market and terms and conditions for such licence;
(sc)manner in which the market committee shall regulate the market of agricultural produce;
(sd)the manner in which officers and servants shall be employed by market committees;
(se)manner in which scales, weights and measures in use in market area and the books of accounts and other documents maintained by the traders, brokers, weighmen, measuress, surveyors, warehousemen and other persons operating in the market area may be inspected and verified by the market committee;
(sf)form in which an agreement shall be executed by the person who buys agricultural produce in the market area;
(sg)manner in which contract farming buyer shall be registered with the market committee, form of contract farming agreement and particulars and terms and conditions to be contained in such form and the manner in which market fee shall be payable by the contract farming buyer;