Section 35(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)No trade allowance, other than an allowance prescribed by or under this Act, shall be made or received by any person in any market area in any transaction in respect of the notified agricultural produce and no Civil Court, shall, in any suit or proceeding arising out of any such transaction, have regard to any trade allowance not so prescribed.
