Section 64 in The Rajasthan Agricultural Produce Markets Rules, 1963
64. Sale of agricultural produce.
(1)All the notified agricultural produce brought into the market or produced or processed in the market proper except such quantity for consumption as may be prescribed in the bye-laws shall pass through the principal market yard or some market yard or yards and shall not be sold at any other place within the market proper.Explanation. - For the purpose of this rule, processed agricultural produce shall include all the notified agricultural produce processed in the market but not a manufactured produce.(2)Such details of all notified agricultural produce resold in the market area shall also be reported to the market committee in accordance with the provisions of the bye-laws.(3)The price of agricultural produce brought into the market for sale shall be settled by open auction and not by secret signs and no deductions shall be made from the agreed price of the consignment except for any authorised trade allowance:[x x x] [Deleted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.]Provided [x x x] [Deleted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.] that the open auction system will not apply to the resale of the notified agricultural produce which had already been brought in the market yard.(4)Any person who contravenes the provisions of sub-rule (2) or (3) shall on conviction be punishable under sub-section (3) of section 36 with a fine which may extend to rupees two hundred.
