Section 15C in The Rajasthan Agricultural Produce Markets Act, 1961
15C. Sale of agricultural produce.
(1)Subject to the provisions of subsection (2), all agricultural produce brought into the market proper for sale shall be sold only in the principal market yard or sub-market yards or in private sub-market yards :Provided that it shall not be necessary to bring the agricultural produce produced under contract farming in the principal market yard or sub-market yards or private sub-market yards and it may be sold directly to the contract farming buyer.(2)Such agricultural produce as may be purchased by a trader from outside the market area or in the market area from another trader may be brought or sold any where in the market area in accordance with the provisions of the bye-laws.(3)The price of the agricultural produce brought for sale into the market yard shall be settled by tender bid or open auction system and no deduction shall be made from the agreed price on any account whatsoever from the seller.
