Section 58 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
58. Prohibition of trade allowances other than those specified under this Act.
- No trade allowance or deduction, other than specified by or under this Act, shall be made or received by any person in any market area in any transaction in respect of the notified agricultural produce and no Civil Court, shall, in any suit or proceeding arising out of any such transaction, have regard to any trade allowance not so specified.
