Section 73 in The Rajasthan Agricultural Produce Markets Rules, 1963
73. Refusal, cancellation or suspension of licence to be communicated to persons concerned.
(1)Whenever a Market Committee-(a)[ refused to grant or renew a licence under sub-rule (4) of Rule 69 or of Rule 72; or] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.](b)cancels or suspends a licence under Rule 70 or sub-rule (6) of Rule 72;the Market Committee shall communicate its decision or order, as the case may be, to the person concerned-(i)by delivering or tendering to him personally a copy of such decision or order, as the case may be, or(ii)by sending the same to him by registered post.(2)Such decision or order as the case may be, shall be deemed to have been communicated to the person concerned on the date on which a copy of it was delivered, or tendered to him personally or sent to him by registered post as required by sub-rule (1).[74. x x x] [Omitted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.][75. Payment of market charges. - (i) The charges payable for unloading, filling of bags, sieving and loading in the scale for weighment etc. shall be borne by the seller of agricultural produce and the charges for weighment and unloading from scale and commission shall be borne by the purchaser of agricultural produce.(ii)The commission payable to 'A' class broker shall be [Rs.6.00] per cent in case fruits and [3.00 per cent in case of vegetables] [Substituted by Notification No.10(2)-2/75, dated 19.10.2006-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 27.10.2006, p. 215, vide S.O. 228 = 2007 RSCS/Part II/P. 26/H. 35.] and [Rs.2.00] [Substituted by Notification No. F. 9(4)-2/94, dated 20.11.1995-Rajasthan Gazette, Extraordinary, Part I-B, dated 23.11.1995, p. 175(1) = 1996 RSCS/Part II/P. 132/H. 134.] per cent for other commodities, and other charges shall be such as may be specified in the bye laws of the [Market Committees.] [Substituted by Notification No. F. 9(4)-2/94, dated 20.11.1995-Rajasthan Gazette, Extraordinary, Part I-B, dated 23.11.1995, p. 175(1) = 1996 RSCS/Part II/P. 132/H. 134.][Provided that the commission payable to 'A' class broker for zeera and isabgol shall be one percent.] [Added by Notification No. F. 4(40)/Agriculture/Group 2/98, dated 12.7.2004-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 12.7.2004, p. 214, vide S.O. 107 = 2004 RSCS/Part II/P. 276/H. 291.][ijUrq eDdk] Tokj vkSj cktjk ds fy, ^d* oxZ ds nyky dks lans; deh'ku ,d izfr'kr gksxkA [Added by Notification No.10(2)-2/75, dated 19.10.2006-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 27.10.2006, p. 215, vide S.O. 228 = 2007 RSCS/Part II/P. 26/H. 35.]] [Substituted by Notification No. F. 10(7)/Agriculture/Group II-B/78, dated 23.10.1979-Rajasthan Gazette, Extraordinary, Part IV-C, dated 26.10.1979, p. 1-2, dated 23.10.1979.](iii)If the produce is stored before sale; the godown charges or other charges like weighment etc. shall be borne by the seller of agricultural produce.]
