- In the said rules after 76 the following rule shall be inserted, namely -"Online market 76-A. - (1) The Director of Mandis may specify commodities and markets where the sale price of such commodities in such market area shall be determined by an electronic platform as the Director may direct in this behalf.(2)The Director may specify one or more of the following in respect of commodities and markets specified under sub-rule (1), namely -(i)quality testing of commodities, grading, quality certification and standardization of commodities;(ii)weighing of commodities before or after the sale;(iii)storing of commodities in warehouses in the market area and sale of such stored commodities;(iv)facilitation of collateral financing and borrowing against warehouse receipts;(v)payment of price of the commodities by traders;(vi)procurement and disposal of commodities through the electronic platform;(vii)compensation to the seller in case of default by the trader or the commission agent;(viii)market intelligence reports;(ix)any other matter, which in the opinion of the Director is necessary for giving effect to sale of commodities through the electronic platform.(3)The Director may issue guidelines for settlement of disputes in respect of transactions in the markets specified under sub-rule (1) and market committees for online markets shall follow these guideline while settling any disputes referred to it.".
