Section 94 in The Jharkhand Agricultural Produce Markets Rules, 2000
94. Sale of Agricultural Produce.
- [(i) All agricultural produce brought into or processed in the market area except such quantity for retail sale of consumption as per Schedule II of the rule or such description of agricultural produce exempted under section 15 by the Board shall pass through the principal market yard or sub-market yard, or yards, and shall not be brought or sold or kept in storage, at any other place within the Market area :Provided that in case the market Committee is not in a position to give proper facility for accommodation within the market yard or sub-market yard or yards the agriculture produce may be kept in storage at any other place with prior approval of the market Secretary after reporting at the market yard, or sub-market yard or yards, under a certificate for storage granted by the market Secretary.(ii)Such details of agricultural produce re-sold or re-bought in the market area shall also be reported to Market Committee in accordance with the provisions of bye-laws.(iii)The price of agricultural produce intended for sale in the principal market yard or sub-market yard, shall be settled by open auction or tender system and not otherwise and no deduction shall be made from the agreed price of the consignment except for any authorised trade allowance as prescribed in the bye-laws.]
