Section 5 in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
5. Insertion of new sections 28A in Guj. XX of 1964.- In the principal Act, after section 28, the following section 28 A shall be inserted, namely:-
"28A. Power to grant exemption from payment of market fee.- The State Government may, by notification published in the Official Gazette, and subject to such conditions and restrictions, if any, as may be specified therein exempt in whole or part any agricultural produce brought for sale or bought or sold in the market area specified in such notification, from the payment of market fee for such period as may be specified.".
