Section 31A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
31A. [ Storage and accommodation. [Rule 31-A was inserted by G. N. of 7.6.1990.]
- The Market Committee may arrange to store the agricultural produce brought by the cultivators in its market, when it is not sold or when the cultivator desires to store the agricultural produce till he obtains better price, in its own godowns or godowns of the purchasers or processors or warehousemen. The Market Committee shall fix every year, the charges for such storage. No person shall recover storage charges in excess of the rates fixed by the committee :Provided that a commission agent holding a licence of the committee shall not collect any storage charges for such storage or accommodation.]
