Section 15D(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)(a)The price of the agricultural produce brought in the principal market yard or sub-market yard or private sub-market yard shall be paid on the same day to the seller in principal market yard or sub-market yard or, as the case may be, private sub-market yard. Payment of agricultural produce purchased out of such yard or yards shall also be made to the seller, if he is not a trader, on the same day.(b)In case purchaser does not make payment as specified under clause (a), he shall be liable to make payment within five days from the date of purchase with an additional amount at the rate of one percent per day of the total price of the agricultural produce payable to the seller.(c)In case the purchaser does not make payment as specified in clause (b) within the said period of five days, his licence shall, without prejudice to his liability under any other law, be deemed to have been cancelled on the sixth day and he shall not be granted any licence or permitted to operate in a market as any other functionary under this Act for a period of one year from the date of such cancellation.
