Section 22 in The Rajasthan Agricultural Produce Markets Act, 1961
22. No trade allowance permissible except as prescribed.
- [(1)] [Renumbered by section 12 of Rajasthan Act No. 15-A of 1973, Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.] No person shall make or recover any trade allowance, other than an allowance prescribed by the rules or bye-laws, in any market area for any transaction in respect of the agricultural produce concerned and no Civil Court shall, in any suit or proceeding arising out of any such transaction, have regard to or recognise any trade allowance not so prescribed.Explanation. - Every deduction other than a deduction on account of deviation from sample when the purchase is made by sample or on account of deviation from standard when the purchase is made by reference to a prescribed standard or on account of difference between the actual weight of the container and the standard weight or on account of the admixture of foreign matter, shall be regarded as a trade allowance for the purposes of this section.(2)[ No licensee shall solicit, receive or recover or collect, commission, market charges, fee, deduction except as provided in the bye-laws and also from any person other than those permitted under the bye-laws.(3)No licensee and no other person in the market shall solicit, receive, recover or collect any contribution in cash or kind for any function or for any religious, educational or charitable purpose from a producer in the course of transaction of the notified agricultural produce.] [Numbered and Inserted by section 12 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.][Chapter IV-A] [Inserted by Section 13 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.] State Agricultural Marketing Board
