Section 36(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)[ [Weighment or measurement of all the notified agricultural produce so purchased shall be done by such person and by such procedure as may be provided in the bye-laws] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] or any other place specified by the Market Committee for the purpose :Provided that the weighment, measurement or counting as the case may be, of Plantain, Papaya or any other perishable agricultural produce as may be specified by the State Government, by notification, shall be done by a licensed weighman in the place where such produce has been grown.]
