Section 28(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)The price of the notified agricultural produce, brought for sale into the market yard, shall be settled by open auction or by any other transparent system as may be prescribed and no deduction shall be made from the agreed price on any account whatsoever from the seller :Provided that the price of the notified agricultural produce in the private yards shall be settled in the manner as may be prescribed.
