Section 90A in The Bihar (Coal Mining) Area Development Authority Act, 1986
90A. [ [New Section 90A added by Section 10 of the (Amendment) Act, 1992. [24 of 1992].]
Declaration and purpose of Market Area-The State Government may, by notification in the Official Gazette, declare any area as a Market Area where sale or transaction of commodities takes place with the purpose to provide civic amenties, infrastructure and marketing facilities subject to the following conditions:-(i)Market-fee shall be chargeable on sale or transaction of any commodity at a rate which may, by the State Government in the Official Gazette, be determined from time to time:Provided that the rate so fixed shall not be more than One percentum of the sale value of the commodity.(ii)The Authority may, with the approval of the State Government, make a list of such chargeable commodities and may add, amend or cancel any of the items of commodity specified in the said list, by notification in the Official Gazette:Provided that no such commodity shall be included in the list of chargeable commodities under this Act on which Market-Fee is chargeable under the Bihar State Agriculture Produce Market's Act, 1960.(iii)A person or Commercial concern engaged in the sale, transaction or trade of commodities specified in the list as mentioned in clause (ii) shall be required to obtain a licence from the Authority concerned, on payment of fee to be prescribed:Provided that the rate of the licence fee so fixed shall not be more than Rupees Two Hundred annually.]
