Section 72 in The Orissa Agricultural Produce Markets Rules, 1958
72. Penalties to licensed general commission agent, broker, surveyor, weighman or measurer for demanding or receiving any sum not authorised by rules or bye-laws.
- Any licensed general commission agent, broker, weighman, measurer or surveyor who shall demand, receive or retain or shall permit any other person to demand, receive or retain on account of or under the colour of, fees due in respect of his service, any sum not due under these rules or the bye-laws or a larger sum than is due under these rules or bye-laws, or from a person who is not liable to pay under these rules or bye-laws and any person who, not being a licensed general commission agent, broker, weighman, measurer or surveyor, shall demand, receive of retain or facilitate the demanding, receiving or retaining of such sums, shall, on conviction, be punishable with fine which may extend to Rs. 200.
