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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(1)The fees payable to licensed commission agents, brokers, weighment measurers, surveyors, warehousemen, palledars, transporters and other persons operating in market area in connection with the sale and purchase of agricultural produce shall be such as may be specified in the bye-laws of the committee.