Section 15B in The Rajasthan Agricultural Produce Markets Act, 1961
15B. [ Regulation of market of agricultural produce. - (1) No person shall, except in accordance with the provisions of this Act and the rules and bye-laws made thereunder, -
(a)use any place in the market area for the sale and purchase of agricultural produce; or(b)operate in the market area as a trader, broker, weighmen, measurer, surveyor, warehouseman or as other market functionary.(2)Nothing in sub-section (1) shall apply to the following sale or purchase of agricultural produce : -(a)where the sale is made by the producer himself to any person for his domestic consumption in quantity up to four quintals;(b)which is brought for sale by head load;(c)purchase or sale made by a petty trader up to such quantity as may be prescribed in the bye-laws;(d)purchase made by an authorized fair price shop dealer from the Food Corporation of India, the State Commodities Trading Corporation or any other agency or institution authorized by the State Government for distribution of essential commodities through the public distribution system; and(e)transfer of agricultural produce to a co-operative society for the purpose of securing an advance made by such co-operative society.
