Section 121 in The Jharkhand Agricultural Produce Markets Rules, 2000
121. Storing of agricultural produce.
- Agricultural produce brought into the market area shall be stored at such place as may be specified in the bye-laws. Pending such arrangement the agricultural produce when unsold may be stored in he compound, godown and warehouse owned or hired by the licensed trader and warehouseman, for that purpose. The agricultural produce so stored shall be weighed in the presence of the seller or his representative at the time of delivery for storing and an acknowledgement indicating the kind and weight of agricultural produce shall be given by the licensed trader and warehouseman to the store. Such storing of agricultural produce shall be subject to the payment of such storage charge and such other condition as may be specified in the bye-laws.
