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State of Maharashtra - Section

Section 13 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

13. Sale by auction.

- When any declared agricultural produce is sold by public auction, it shall be sold to the highest bidder, but the seller may refuse to sell his produce to the highest bidder, or may accept a lower bid or postpone the sale of his produce to a later hour or date :Provided that, the seller exercises the option and communicates his decision to the commission agent concerned before the expiry of the time which the Market Committee may fix for auction sales on the yard.