Section 56B(11) in The Rajasthan Agricultural Produce Markets Rules, 1963
(11)The Licensee of private sub e-market shall ensure that membership is available to all, including agriculturists or their groups, cooperatives societies or companies. He shall be free to fix and charge membership fee, security deposit, annual subscription, margin money and other charges from their market functionaries other than the agriculturists:Provided that the membership fee or any other fees or charges for the agriculturists shall be fixed with approval of the Director.
