Section 36 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
36. Incidental, Market Service, Weighment and delivery of Agricultural Produce Fees.
(1)The fees payable to licensed commission agents, brokers, weighment measurers, surveyors, warehousemen, palledars, transporters and other persons operating in market area in connection with the sale and purchase of agricultural produce shall be such as may be specified in the bye-laws of the committee.(2)The fee payable in connection with weighment and delivery of Agricultural Produce under Clause (it) of sub-section (2) of Section 80 of the Act shall be such as may be determined by the Government from time to time.
