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State of Madhya Pradesh - Section

Section 17 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

17. Duty of Licence holder.

- The purchaser trader, holding special licence, at the purchase centres of the specified market area, shall,
(a)establish proper and correct electronic weigh bridge as per requirement for the weighment of notified agricultural produce. The operator of the weigh bridge should be licence holder of the Market Committee;
(b)make available necessary facilities such as light, shed, drinking water and proper place for sitting/rest for the sellers;
(c)establish proper payment counter for seller;
(d)fix atleast 3' x 3' size sign board in which the name of purchase centre, name of the licence holder firm, licence number and business shall be mentioned.