Section 69 in The Orissa Agricultural Produce Markets Rules, 1958
69. General commission agents, etc. not to receive fees ether than those specified for their services.
- No licensed general commission agent or his servant and no broker, weighman, measurer and surveyor shall solicit or receive fees other than those specified for their services in the bye-laws. For contravention of the provision of this rule their licence shall be liable to be cancelled forthwith.
