Section 37A(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)The agricultural produce produced under contract farming shall be sold to the buyer out of the market yard as may be prescribed by the bye-laws. The market fees shall be payable by the buyer of agricultural produce at the rates prescribed under Section 19, in such manner as may be prescribed by the bye-laws.]Chapter-VII Market Committee Fund
