Section 80 in The Rajasthan Agricultural Produce Markets Rules, 1963
80. Penalties for plying trade without licence or badge.
- Any person working in the market as a [B class broker] [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.], weighman or measurer or surveyor without a licence or any weighman or measurer plying his trade without the authorised badge shall, on conviction be punishable with fine which may extend to Rs. 200/-.
