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State of Maharashtra - Section

Section 30 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

30. Licensed weighman, measurer and hamal to wear badge.

- Every licensed weighman, measurer and hamal while operating in the market or market area, as the case may be, shall wear a distinguishing badge of suitable pattern provided by the Market Committee. A deposit of not less than one and not more than five rupees to cover the cost of the badge, as may be determined by the Market Committee, shall be paid to the Market Committee, by every licensed weighman or measurer or hamal; and deposit shall be returned to him on giving back the badge to the Market Committee.