Section 161(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If any fee imposed under sub-clause (ii) of clause (g) of section 157 is not paid on demand, any person appointed by the Chief Executive Officer to collect it may seize and detain such portion of the goods exposed or about to be exposed for sale by the person from whom the market fee is leviable, as will, in his opinion, suffice to defray the amount chargeable.
