Section 17(4) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(4)in any other case of sale of such produce, the purchaser shall be liable to pay the market fee and development cess to the Committee;Provided, that no market fee or development cess shall be levied or collected on the retail sale of any specified agricultural produce where such sale is made to the consumer for his domestic consumption only :Provided further that notwithstanding anything contained in this Act, the Committee may at the option of, as the case may be, the commission agent, trader or purchaser, who has obtained the licence, accept a lump sum in lieu of the amount of market fee or development cess that may be payable by him for an agricultural year in respect of such specified agricultural produce, for such period, or such terms, and in such manner as the State Government may, by notified order specify :[Provided also that [***] [Substituted by section 2 of U.P. Act No. 4 of 1999], no market fee or development cess shall be levied on transactions of sale of specified agricultural produce on which market fee or development cess has been levied in any market area if the trader furnishes in the form and manner prescribed, a declaration certificate that on such specified agricultural produce market fee or development cess has already been levied in any other Market area;] [Substituted by section 3 of U.P. Act No. 19 of 1979.][iii-a) realise interest calculated in the manner prescribed in the bye- laws at the rate of two percent per mensem on the unpaid amount of market fee from the date immediately following the period prescribed for payment of market fee in the bye laws;] [Inserted by section 3 (b) of U.P. Act No. 10 of 1991](iv)operate and utilize be Market Committee Fund for all or any of the purposes of this Act ;
