Section 17 in The Rajasthan Agricultural Produce Markets Act, 1961
17. [ Power to collect market fees. [Substituted and shall be deemed always to have been substituted by Section 3 of Rajasthan Act No. 10 of 1975 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 19.3.1975.]
- The market committee shall collect market fees from the licensees in the prescribed manner on agricultural produce bought or sold by them in the market area at such rate as may be specified by the State Government, by notification in the Official Gazette, subject to a maximum of [Rs. 2/-] [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.] per rupees one hundred worth of agricultural produce:] [Substituted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.][Provided that no Mandi Fee shall be leviable on fruits and vegetables. Instead, the market committee may collect user charges in respect of these articles, for the services provided by the market committee, from the buyer of the produce at such rate as may be specified in the bye-laws.] [Added by Act No. 10 of 2015, dated 4.5.2015).]
