Section 62 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
62. Levy of User charge by Market Committee.
(1)Notwithstanding anything contained in this Act, the Market Committee may allow trade even in those item (s) of the agricultural produce including livestock which is/are not notified for regulation under the Act or are not specified in the Schedule to the Act for regulation.(2)The Market Committee may collect user charge, as prescribed in the Bye-laws, for allowing trade as provided under sub-section (1) at the rate not exceeding two percent ad valorem in case of non-perishable transacted agricultural produce and not exceeding one percent ad valorem in case of perishable agricultural produce and livestock.(3)Save as otherwise provided in this Act, Market Committee shall neither enforce regulation nor levy and collect applicable market fee on sale-transactions of fruits and vegetables taking place outside, designated APLMC jurisdiction, principal market yard, sub-market yard(s) and market sub-yard (s).
