Section 15D(5) in The Rajasthan Agricultural Produce Markets Act, 1961
(5)Every commission agent shall be liable -(a)to keep the goods of his principal in safe custody without any charge, and(b)to pay the principal, as soon as the goods are sold, the price thereof irrespective of whether he has or has not received the price from the buyer of such goods.][16. Appeals. - (1) Any person aggrieved by an order -(a)of market committee refusing to grant or renew a licence, or cancelling or suspending a licence, may appeal to the Director;(b)of the Chairman or Secretary, suspending a licence, may appeal to the Director;(c)of the Director cancelling or suspending a licence may appeal to the Government.
