Section 58(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)The cess levied as per sub-rule (1) shall not be levied more than once on agricultural produce bought or sold in the [market area] [Substituted Deleted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Act 10 of 1975, w.e.f. 14.7.1973.],
