Section 40(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)No trade allowance, other than an allowance prescribed 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 product and no civil court shall, in any suit or proceedings arising out of any such transaction, have regard to any trade allowance not so prescribed.
