Section 19(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)The market fees shall be payable by the buyer of the notified agricultural produce and shall not be deducted from the price payable to the seller :[Provided that where the buyer of a notified agricultural produce cannot be identified, all the fees shall be payable by the person who may have sold or brought the produce for sale in the market area :Provided further that in case of commercial transaction between traders in the market area, the market fees shall be collected and paid by the seller] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-2-1979).]:[Provided also that no fees shall be levied upto 31st March, 1990 on such agricultural produce as may be specified by the State Government by notification in this behalf if such produce has been sold outside the market yard or sub-market yard by an agriculturist to a co-operative society of which he is a member :] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).][Provided also that for the agricultural produce brought in the market area for commercial transaction Or for processing the market fee shall be deposited by the buyer or processor as the case may be, in the Market Committee office within [fourteen days] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] if the buyer or processor has not submitted the permit issued under sub-section (6) of Section 19.]
