Section 51(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(1)Whenever any person is convicted of an offence under this Act or the rules or the regulations or by-laws made under this Act, the Magistrate shall, in addition to any fine which maybe imposed, recover summarily and pay over to the market committee the amount of fee, or other amount due from him under this Act or the rules or the regulations or by-laws made under this Act and may, in his discretion, also recover summarily and pay over to the market committee such amount, if any, as he may fix as the cost of the prosecution.
