Section 34A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
34A. [ Manner of payment of the cost of supervision under section 34-B(2). [Inserted as per Government Notification No. CMS. 1071/33988-C-1, dated 9th August, 1973.]
(1)A Market Committee shall collect the cost of supervision in the market area from the purchaser at a rate notified by the State Government under sub-section (2) of section 34-A.(2)The cost of supervision shall be paid by the purchaser to the Market Committee immediately after weighment or measurement of the declared agricultural produce is done.(3)The Secretary or any other person [authorized] [Sub-rule (5) was added by G. N. of 7.6.1990.] in this behalf by the Market Committee shall pass receipt to the purchaser in token of his having paid the cost of supervision.(4)Every Market Committee shall maintain an uptodate register showing the cost of supervision collected by it and duly signed by the Secretary to the Market Committee.(5)The Market Committee shall pay to the State Government the cost of supervision so collected within a period of fifteen days from the close of the month in which such cost is collected, by a chalan in Government Treasury [* * *] [The words 'under the Account Head XXVIII Co-operation-XXVIII-B-Co-operation-Miscellaneous Receipt-Supervision fees (other than consumer's Co-operative)' were deleted by G. N. of 7.6.1990.].
