Section 56A in The Rajasthan Agricultural Produce Markets Rules, 1963
56A. [ Establishment of Private sub-market yard or Private Consumer-Farmer Market. [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, p. 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/P. 549/H. 484.]
(1)Any person including a co-operative society may apply to the Director or the authority empowered by the State Government in this behalf for establishment of a private sub-market yard or a private consumer-farmer market in Form XII.(2)The minimum land required for establishment of private sub-market yard shall be five hectares and establishment of private consumer-farmer market shall be two hectares. The land should be in the name of the applicant.[Provided that on the recommendation of the director, the State Government may, if it is satisfied that the establishment of a private mandi yard in a particular location will promote the effective and better regulation of sale and purchase of agricultural produce, relax the requirement of minimum area of land.](3)The applicant shall pay a licence fee as may be specified by the Government from time to time.(4)The Director or the empowered authority may grant a licence for establishment of a private sub-market yard or for a private consumer-farmer market in Form XIII. The licensee shall abide by all the terms and conditions mentioned in the license.(5)The Market Committee shall collect market fee from the licensees/Traders of a private sub market as per the provisions of the Act and shall pay such part of the market fee to the licensee of the private sub-market yard, as may be specified by the Government, from time to time.(6)Subject to sub-section (2) of section 5, the licensee of private consumer-farmer market shall collect service charges from the sellers at such rate as may be specified by the Government, from time to time.(7)The sellers of the private consumer-farmer market shall not sell more than such quantities of their produce to a consumer at one time, as may be specified by the Government from time to time.(8)The producer shall sale his produce in the private consumer farmer market directly to the consumer at mutually agreed price.]
