Section 33 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
33. Collection of fees, charges and receipts therefor.
(1)The fees or charges payable under the Act, shall be collected by a servant of the Market Committee, duly authorised by it in that behalf, and the right to collect the fees or charges shall not be framed out.(2)Every servant so authorised, shall pass receipts to the payee after keeping counterfoils or duplicate of the receipts so granted and shall render account of all receipts at least once a day to the person, duly authorised, in this behalf by the Market Committee.(3)Every Market Committee shall maintain a register showing the fees or charges collected by it.
