Section 56B(19) in The Rajasthan Agricultural Produce Markets Rules, 1963
(19)The disputes between the agriculturists and management of the private sub e-Market or market functionaries shall be referred to concerned Regional Deputy Director/Assistant Director, Agriculture Marketing, within a period of 30 days of its occurrence by the party raising such dispute. The dispute shall be resolved in a summary manner within 30 days, after giving reasonable opportunity to the parties of being heard by the Deputy Director/Assistant Director concerned and any party aggrieved by the decision, may prefer an appeal to the Director.
