Section 19(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)[ The market fees referred to in sub-section (1) shall not be levied on any notified agricultural produce,-(i)in more than one market area, in the State; or(ii)more than once in the same market area; if it is re-sold,-(a)in the case of (i) in the market other than the one in which it was brought for sale or bought or sold by an agriculturist or trader, as the case may be, for the first time and has suffered fee therein; or(b)in the case of (ii), in the same market area;in the course of commercial transactions between the traders or to consumers [subject to furnishing of information in such form as may be prescribed in the bye-laws by the person concerned to the effect] [Substituted by M.P. Act No. 5 of 1990 (w.e.f. 8-2-1990).] that the notified agricultural produce being so re-sold has already suffered fee in the other market area of the State.]
