Section 36(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)The price of the notified agricultural produce brought into the market yard for sale shall be settled by tender bid or open auction system and no deduction shall be made from the agreed price on any account whatsoever :[Provided that in the market yard the price of such notified agricultural produce of which support price has been declared by the State Government, shall not be settled below the price so declared and no bid shall be permitted to start, in the market yard, below the rate so fixed.] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]
