Section 59 in The Rajasthan Agricultural Produce Markets Rules, 1963
59. Recovery of cess and fees.
(1)The cess on agricultural produce shall be payable as soon as it is bought and sold in the [market area] [Substituted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Rajasthan Act 10 of 1975.] as may be specified in the bye-laws.(2)[ The market fees shall be paid by the purchaser in the following manner:-(i)If the specified agricultural produce is sold through an "A" class broker the "A" class broker shall charge market fees from the purchaser and deposit the same with the Market Committee in accordance with the procedure specified in the bye-laws.(ii)If the specified agricultural produce is not sold through an "A" class broker, the seller shall charge market fees from the purchaser and deposit the same with the Market Committee in the manner specified in the bye-laws.(iii)In case the seller is not a licensee, the market fees shall be deposited by the purchaser in the manner specified in the bye-laws.Explanation. - The word "purchaser" means and includes a person who as a trader or broker or any other operator has obtained a licence for the purchase of agricultural produce in the market area.] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 28.11.1977-Rajasthan Gazette, Extraordinary, Part IV-C, dated 1.12.1977, p. 675, dated 28.11.1977.](3)[ x x x] [Omitted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.](4)The licence fee shall be paid along with the application for licence but in cases the [market area] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.] committee refuses the grant of a licence, the fees recovered shall be refunded to the applicant.(5)The [market area] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 28.11.1977-Rajasthan Gazette, Extraordinary, Part IV-C, dated 1.12.1977, p. 675, dated 28.11.1977.] committee may levy a subscription for collecting and disseminating among the subscribers, information as to any matter relating to statistics or/marketing in respect of the notified agricultural produce.
