(2)The Director may specify one or more of the following in respect of commodities and markets specified under sub-rule (1), namely -(i)quality testing of commodities, grading, quality certification and standardization of commodities;(ii)weighing of commodities before or after the sale;(iii)storing of commodities in warehouses in the market area and sale of such stored commodities;(iv)facilitation of collateral financing and borrowing against warehouse receipts;(v)payment of price of the commodities by traders;(vi)procurement and disposal of commodities through the electronic platform;(vii)compensation to the seller in case of default by the trader or the commission agent;(viii)market intelligence reports;(ix)any other matter, which in the opinion of the Director is necessary for giving effect to sale of commodities through the electronic platform.
