Section 127 in The Jharkhand Agricultural Produce Markets Rules, 2000
127. Trade allowance.
- No person shall make or recover any trade allowance other than allowance specified under bye-laws in any market area in any transaction in respect of the agricultural produce bought or sold and no Civil Court in any suit or proceeding arising out of any such transaction, shall have regard or recognise any trade allowance not so prescribed.Explanation. - Every deduction other than a deduction on account of deviation from sample when the purchase made by sample or on account of deviation from standard when purchase is made by reference to a known 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 purpose of this rule.
