Section 12(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)The market committee shall levy fees on any notified agricultural produce, livestock or products of livestock purchased or sold in the notified market area [at such rate, [not exceeding two rupees] [Substituted by Act No.1 of 1971.] as may be specified in the bye-laws] for every hundred rupees, of the aggregate amount for which the notified agricultural produce, livestock or products of livestock is purchased or sold, whether for cash or deferred payment or other valuable consideration.]Explanation I. - For the purposes of this section, all notified agricultural produce, livestock or products of livestock taken out of a notified market area shall, unless the contrary is proved, be presumed to have been purchased or sold within such area.Explanation II. - In the determination of the amount of fees payable under this Act, fractions of ten paise equal to or exceeding five paise shall be counted as ten paise and other fractions of ten paise shall be disregarded.[(1-A) The Market Fee under sub-section (1) shall be single point levy on notified agricultural produce, livestock and product of livestock. If the market fee is levied and collected by any market committee in the State, and such agricultural produce, livestock and product of livestock sold or processed within the State are exported outside the State it shall be exempted from the levy of market fee subject to production of evidence of payment of market fee as may be prescribed.] [Inserted by Act No.3 of 2016.]
