Section 3 in The M.P. Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990
3.
(i)Every Trader/Processor/Commission Agent of a Trader shall be required by sub-section (3) of Section 19 make a declaration in a Form appended to these rules of the fact of payment of market free on the agricultural produce being so re-sold in the market area of another Market Committee.(ii)Booklets of declaration form (each booklet shall have fifty declaration forms, each, in triplicate) shall be supplied by the Market Committee to the concerned Trader/Processor/Commission Agent of a Trader on payment of price.Copies of the declaration form shall be printed in different colours. Trader/ Processor/Commission Agent of a Trader shall give original and duplicate copies duly filled in to the purchaser. The purchaser shall submit these declaration forms in original and duplicate to the Market Committee where the agricultural produce is being re-sold. The Secretary of the Market Committee shall retain original copy for the record of Market Committee and the duplicate copy shall be duly returned to the concerned purchaser after affixing the seal of cancellation.(iii)The printing of the booklet of these declaration forms shall be arranged by the Madhya Pradesh State Agricultural Marketing Board, which shall duly number them and maintain proper accounts thereto and supply these booklets to all the Market Committees. The Market Committee concerned shall charge Two Rupees extra for each booklet and supply on payment to such Trader/ Processor/Commission Agent of a Trader who will give a requisition in writing.
