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NCT Delhi - Section

Section 11 in The Chhattarpur Farmers Market Bye-Laws, 2004

11. Generation of Revenue.

- (i) Since this farmers'/growers' markets are being established in the public interest at large therefore there should not be any market fee and funds for maintaining infra structural facilities be generated by the APMC, Azadpur from allotment to other commercial unit on commercial rates i.e. parking space, canteen, STD booth, etc. [The exemption of market fee under Section 115 of Delhi Agricultural Produce Marketing (Regulation) Act, 1998 may be obtained by the DAMB office from the Government];
(ii)In addition to above per trip entry fee will be charged from the vehicles as decided by APMC, at the following rates:-
1. Heavy Motor vehicle Rs. 30/-
2. Medium Motor vehicle Light Motor vehicle Rs. 20/-
3. Buggi/Tonga/Bull-carts Rs. 10/-
4. Rikshaws Rs. 5/-
The rates shall be revised by APMC on yearly basis.
(iii)No farmer holding identity card could be allowed to bring more than 5 quintals of commodities on a day ;
(iv)For use of platform on day to day basis, platform fee Rs. 25/-per day shall be charged. However, rates shall be revised by APMC once in two years.