Section 112 in The Jharkhand Agricultural Produce Markets Rules, 2000
112. Penalties to licensed trader, broker, surveyor, weighman and measurer for demanding any sum not authorised by rules or bye-laws.
- No licensed trader, broker, weighman, measurer and surveyor shall demand, receive or retain or shall permit any other person to demand, receive or retain on account of or under the colours of fees due in respect of this service, any sum not due under these rules or the bye-laws or a larger sum than is due under these rules or bye-laws to demand any sum from person who is not liable to pay it under these rule or bye-laws, and no person shall, not being a licensed trader, broker, weighman, measurer and surveyor, demand, receive or retain or facilitate the demanding, receiving or retaining of such sum.
