Section 82(xi) in The Jharkhand Agricultural Produce Markets Rules, 2000
(xi)[ If any licensee trader fails to deposit the amount of market fee due from him according to return furnished under section (2) of Section 27A in addition to action taken under Sub-section (8) of Section 27A, the trader whose collection of market fee is upto Rs. 200 (Two hundred rupees) as per the return furnished under Sub-Section (2) Section 27A, shall pay a penalty of Rs. 10 (ten rupees) per day and likewise the trader whose collection of market fee is above Rs. 200 (Two hundred rupees) but below 5,000 (Five thousand rupees) shall pay Rs. 30 per day as penalty and the trader whose collection of market fee is above Rs. 5,000 (Five thousand rupees), shall pay Rs. 50 (fifty rupees) as penalty per day after the expiry of the period as under sub-Section (2) of section 27A, but the Secretary in respect of any particular trader for reason recorded in writing, may extend the date of such payment, maximum upto a period of 15 days and allow the trader to pay the due market fee and the penalty if any by the extended date. Provided that if the Market Committee is satisfied with reasons and justification to be recorded in writing, the penalty imposed under this rule can be waived wholly or partially by the Market Committee after obtaining previous section of the Director of the Board: [Substituted by G.S.R. 12A dated 26.9.1993.]
