Section 5D(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)(a)The Director may, subject to such terms and conditions as may be prescribed grant licence to any person, who agrees or undertakes to develop the prescribed infrastructure, for establishing farmer-consumer market.(b)Market service charge shall be collected on sale of the agriculture produce by the seller and shall be remitted to the proprietor of the farmer-consumer market.(c)Save as otherwise provided in this Act, no market fee shall be levy-able on the sale or purchase of the agricultural produce in the farmer-consumer market.
