Section 8(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)No person shall, in the absence of any express agreement, either oral or in writing, in that behalf, be required to employ the services of a broker or commission agent for the purpose of operating in any market area or in any market therein, or be required to pay the charges of a broker or commission agent whether or not employed by any other party in any such operation.
