| [Act 16 of 2014] | [10th September, 2014] |
| [Received the assent of the Governor on the 10th day of September, 2014] | [10th September, 2014] |
An Act further to amend the Rajasthan Agricultural Produce Markets Act, 1961.
Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the Republic of India, as follows-
1. Short title and commencement.- (1) This Act may be called the Rajasthan Agricultural Produce Markets (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Insertion of Section 40-A, Rajasthan Act 38 of 1961.- After the existing Section 40 and before the existing Section 41 of the Rajasthan Agricultural Produce Markets Act, 1961 (Act 38 of 1961), the following new section shall be inserted and shall always be deemed to have been inserted, namely-
"40-A. Power to grant exemption from market fee.- If the State Government is satisfied that it is expedient in the public interest so to do, it may, by notification in the Official Gazette, exempt, whether prospectively or retrospectively, any licensee or class of licensees specified in the notification from payment of market fee payable on any agricultural produce bought or sold by him in the market area, without any condition or with such condition as may be specified in the notification.".
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP II)
NOTIFICATION
Jaipur, September 12, 2014
No. F. 2 (58) Vidhi/2/2013.- The following Act of the Rajasthan State Legislature which received the assent of the Governor on the 10th day of September, 2014 is hereby published for general information-