Section 56B(16) in The Rajasthan Agricultural Produce Markets Rules, 1963
(16)The Licensee shall issue a certificate as per Annexure (sic Form) XXII regarding payment of market fees on agricultural produce at the time of delivery from its warehouse. Such certificate shall be kept with the vehicle carrying the produce. Private sub e-market shall maintain complete record relating to issue of such certificate and the supporting evidence, which can be verified by the Director, at any point of time. Such certificate shall be sufficient proof of payment of market fees.
