Section 28 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
28. Keeping of books by trader, commission agent, broker etc.
- Every trader, commission agent, broker, processor, weighman, measurer, warehouseman and surveyor and such other market functionary as the Market Committee may specify in this behalf, licensed under these rules shall keep such books in such forms and render such periodical returns and at such times and in such forms as the [Director] [Amended as per Government Notification, Agriculture and Co-operation Department No. APM. 2072/3166-C-I, dated 28.9.1972.] may, from time to time, direct; and shall render such assistance in the collection of fees, and prevention of evasion of payment of fees, due under these rules and bye-laws and in the prevention of the breach of the provisions of the Act, rules and bye-laws, as may be required by the [Director.] [Amended as per Government Notification, Agriculture and Co-operation Department No. APM. 2072/3166-C-I, dated 28.9.1972.]
