Section 34 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
34. Power to levy market fees (single point levy).
(1)The Marketing Board shall levy market fee,-(i)on the sale or purchase of notified agricultural produce, whether brought from a place within the State or from a place outside the State, into the market area; and(ii)on the notified agricultural produce, whether brought from a place within the State or from a place outside the State, into the market area for processing; at such rates as may be fixed by the Government from time to time subject to a minimum rate of one rupee and maximum of two rupees for every one hundred rupees of price of agricultural produce, in the manner prescribed.(2)The market fees specified in sub-section (1) shall not be levied. -(i)for the second time in other market area of the State, where such market fee has already been paid on a particular agricultural produce in any market area of the State and the information to that effect has been furnished by the concerned person in the manner prescribed.(ii)more than once in any market area, in case the agricultural produce is being resold in the process of commercial transaction between traders or two consumers, provided that, the information to that effect has been furnished by the concerned person in the manner prescribed.(3)On the agricultural produce brought in the market area for commercial transaction or for processing or for export, the market fee shall be deposited by the buyer or processor or exporter, as the case may be, in the office of the Marketing Board, within 14 days from the date of entry of such agricultural produce in the market area or before it's sale or resale or processing or dispatch outside the market area, as the case may be:Provided that in case if any notified agricultural produce is found to have been processed, sold, resold or dispatched outside the market area without payment of market fee payable on such produce, the Marketing Board shall impose penalty on the concerned person which shall be five times of the market fees payable.(4)The market fee shall be payable by the buyer of the notified agricultural produce and shall not be deducted from the price payable to the seller:Provided that where the buyer of the notified agricultural produce cannot be identified, all the fees shall be payable by the person who has sold or brought the agricultural produce for sale in the market area:Provided further that in case of commercial transactions between traders in the market area, the market fee shall be collected and paid by the seller.(5)The market functionaries, as may be specified by the Marketing Board in the bye-laws, shall maintain account relating to sale, purchase, processing or addition in value of agricultural produce in the prescribed forms and submit to the Marketing Board periodical returns in that respect in the manner prescribed.(6)The Marketing Board may levy and collect entrance fee on vehicles, which enter the market yard/sub-market yard, at such rate as may be specified in the bye-laws.
