Section 56B(8) in The Rajasthan Agricultural Produce Markets Rules, 1963
(8)The Licensee of private sub e-market shall,-(i)install trading terminals in the one or more market area for on-line trading at prominent locations, which are easily accessible to agriculturists;(ii)provide real time price and trade related information relating to notified agricultural produces through its trading terminal and web site;(iii)make arrangements for warehousing, weighment, grading and certification and for sanitary and phyto-sanitary provisions;(iv)not sell or purchase notified agricultural produce for him self;(v)facilitate collateral financing and borrowing against warehouse receipt;(vi)ensure that the payment of notified agricultural produce to the produce seller on the same day as per provision of Sec. 15-D of Act. The deliveries of the sold agricultural produce shall be made only after the full payment of price to produce seller. The price quoted by the buyer shall be net payable to the producer seller, the market fees, brokerage charges etc. shall be borne by the purchaser, notwithstanding any default committed by the buyer, the Licensee of private sub e-market shall ensure the payment strictly as per provision of Sec. 15-D of the Act;(vii)collect the market fees and deposit the same with the Market Committee concerned, along with the details of the Agricultural Produce transacted;(viii)maintain a settlement guarantee fund, as may be specified by the State Government from time to time, and adopt proper risk management system to ensure smooth settlement;(ix)guarantee the performance of contracts executed on its platform.(x)submit market area wise monthly return of deliveries of notified agricultural produce in his designated warehouses. He shall also give separate figures of delivery of market fees paid goods/agricultural produce (where market fees was already paid before its delivery into designated warehouses) and such deliveries where it has been traded for the first time on private sub e-market platform;(xi)collect market fees from buyer as per provisions of the Act, in respect of sale of agricultural produce, for which market fees is not paid earlier.(xii)pay the market fees collected by him to the concerned market committee as per provision of Act, rules, by-laws.
