Section 8(a) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
(a)The amount of security in the form of FDR or Bank Guarantee by the licence holder will remain deposited in the Board account. If the payment of the due market fees and Nirashrit Shulk is not made by the licence holder, then due payment from balance amount of the FDR/Bank Guarantee and Security given under Rule 7, will be recovered along with the interest by the notified Authority/officer. The remaining amount of security deposit in the board as Cash, FDR or Bank Guarantee will be refunded to the applicant on demand on receipt of No Dues/No Objections Certificate, from the Secretaries of the specified market area.
