Section 50(4) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(4)The licensee or its management committee, may collect user charge on sale transaction of notified agricultural produce including livestock on the e-trading platform:Provided that no user charge shall be collected from agriculturist-seller.Provided further that the State Government in public interest may from time to time, by notification, put ceiling on the rate of collection of user charge.
