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[Cites 0, Cited by 0] [Section 56B] [Entire Act]

State of Rajasthan - Subsection

Section 56B(14) in The Rajasthan Agricultural Produce Markets Rules, 1963

(14)Agriculturists shall give physical delivery at the warehouse designated by private sub e-market, where grading and quality certification shall be done and warehouse receipt shall be issued to the agriculturist. The charges of grading, quality certification, unloading, filling of bags and loading in scale of weighment shall be borne by the seller of agricultural produce.