Section 34(4) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(4)The market fee 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 the notified agricultural produce cannot be identified, all the fees shall be payable by the person who has sold or brought the agricultural produce for sale in the market area:Provided further that in case of commercial transactions between traders in the market area, the market fee shall be collected and paid by the seller.
