Section 59A in The Rajasthan Agricultural Produce Markets Rules, 1963
59A. [ Recovery of User Charges. [Inserted by Notification No. G.S.R. 43, dated 23.6.2015 (w.e.f. 6.2.1964).]
- The user charges on fruits and vegetables, specified in schedule of the Act, brought or sold in principal market yard or sub-market yard shall be payable by the buyer at the rates specified in the bye-laws. The user charges shall be calculated on the basis of sale value of fruits and vegetables bought or sold.]
