Section 10 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
10. Charge for brokerage, commission, weighing, measuring, surveying etc.
- The charges payable to a licensed commission agent, broker, weighman, measurer or surveyor in respect of his services, as also the other market charges, shall be such as may be specified in the bye-laws [subject to maximum and minimum, as may be determined by the Director, from time to time.] [These words were added by G. N. of 7.6.1990.]
