Section 28A in The Gujarat Agricultural Produce Markets Act, 1963
28A. [ Power to grant exemption from payment of market fee. [Section 28A inserted by Gujarat 17 of 2007, dated 1st May 2007 (w.e.f. 02-07-2007).]
- The State Government may, by notification published in the Official Gazette, and subject to such conditions and restrictions, if any, as may be specified therein exempt in whole or in part any agricultural produce brought for sale or bought or sold in the market area specified in such notification, from the payment of market fee for such period as may be specified.] [Added by Gujarat Act No. 14 of 2015, dated 10.4.2015.]
