Section 24 in Mineral Area Development Authority Market Fee Rules, 2010
24. Return, Assessment, Payment and Appeal.
(a)Every assessee shall file a quarterly return in Form-D (in duplicate) within fifteen days from the date of expiry of the quarter, to the authority and shall also attach a challan in prescribed form (Form 'F') showing payment of fee.(b)The assessee shall also file an annual return in Form 'E' (in duplicate) within thirty days from the date of expiry of the assessment year, to the Authority.
