Section 5B in The Rajasthan Agricultural Produce Markets Act, 1961
5B. Establishment of private consumer-farmer market
(1)Private consumer-farmer market may be established by developing infrastructure as prescribed, by any person in any market area. At such place, producer of agricultural produce himself may sell his produce directly to the consumer in the prescribed manner:Provided that the consumer shall not purchase more than such quantity of a commodity at a time in the consumer-farmer market as may be prescribed.(2)Market service charges shall be collected on sale of agricultural produce from the seller at such rate, not exceeding half percent of the worth of the agricultural produce, as may be prescribed by the State Government and shall be paid to the proprietor of the consumer-farmer market.(3)Save as otherwise provided in this Act, no market fee shall be leviable on the transactions undertaken in the consumer-farmer market.
