Section 6(5A) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5A)[ An application for renewal of a licence shall be made before 31st August every year. It shall be competent for the Market Committee to accept an application made after the aforesaid date on payment of a late fee at the rate of 10% of the licence fee per day of default.] [Rule 5-A was inserted by G. N. of 7.6.1990.]
