- The Market Committee shall maintain a register in such forms as may be prescribed by the Director wherein the suits instituted, cause incurred, suits disposed of in favour of or against the Market Committee and cause awarded by the Courts shall be recoded. The undisposed cases at the close of the year or suits, the cost of which have not been or have been only partially recovered shall be transferred to the register for the ensuing year. The register shall be written up as soon as suits are instituted and charges paid with reference to payment vouchers. It shall be periodically reviewed by the Secretary to see that necessary action for recovering any dues is taken in time.
