Section 17 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
17. Payment of fees to the market committee
. (1) When a licensed trader is the buyer of an agricultural produce, he shall within a week from the date of the transaction, pay the fees prescribed under sub-section (1) of section 17, to the market committee or any officer or employee or any other person authorised by the market committee in this behalf, either in cash or by bank draft along with a statement showing the date of transaction, the agricultural produce bought together with quantities and money value thereof and the amount of fees payable therefor.(2)When a licensed trader is the seller of any agricultural produce, he shall recover the fees from the buyer and pay the amount so recovered, within a week from the date of the transaction, to the market committee or any of its officers or employees authorised by the market committee in this behalf, in cash or by bank draft along with a statement showing the date of transaction, the name and address of the buyer, the quantity of agricultural produce purchased with money value thereof and the amount recovered from the buyer.
