Section 69 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
69. [ Power to grant exemption from market fee. [Substituted by M.P. Act No. 6 of 1987 (w.e.f. 17-10-1986).]
(1)The State Government may, by notification 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 brought or sold in the market area specified in such notification from the payment of market fees for such period as may be specified therein.(2)Any notification issued under this section may be rescinded before the expiry of the period for which it was to have remained in force and on such rescission such notification shall cease to be in force.]
