Rajasthan act 010 of 2015 : Rajasthan Agricultural Produce Markets (Amendment) Act, 2015

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Rajasthan Agricultural Produce Markets (Amendment) Act, 2015.

(2) It shall come into force at once.

Section 2. Amendment of Section 17, Rajasthan Act 38 of 1961

2. Amendment of Section 17, Rajasthan Act 38 of 1961.- In Section 17 of the Rajasthan Agricultural Produce Markets Act, 1961 (Act 38 of 1961), hereinafter referred to as the principal Act,-

(i) for the existing punctuation mark "." appearing at the end, the punctuation mark ":" shall be substituted; and

(ii) in the section so amended, the following proviso shall be added, namely-

"Provided that no Mandi Fee shall be leviable on fruits and vegetables. Instead, the market committee may collect user charges in respect of these articles, for the services provided by the market committee, from the buyer of the produce at such rate as may be specified in the bye-laws.".

Section 3. Amendment of Section 37, Rajasthan Act 38 of 1961

3. Amendment of Section 37, Rajasthan Act 38 of 1961.- In sub-section (1) of Section 37 of the principal Act, after the existing expression "conditions of trading therein" and before the existing punctuation mark ".", the expression "and for specifying the rates of user charges leviable under the proviso to Section 17" shall be inserted.