Section 12C in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
12C. Payment of market fees and other dues payable under the Act.
(1)The market fees assessed under this Act and the penalty levied under sub-sections (3), (4) and (5) of section 12B shall be paid by the trader in such manner and within such time not being less than fifteen days from the date of service of the notice of assessment or the levy of penalty as may be specified in such notice.(2)The Director of Marketing may by general or special order permit the payment of any market fees or penalty or both assessed or levied under this Act in two or more installments within such intervals as may be specified in the said order.(3)If the market fees assessed under this Act or, any installment thereof is not paid by any trader within the time specified therefor in the notice of assessment or in the order permitting payment in installments the trader shall pay in addition to the amount of such market fees or installment, interest at the rate of twelve percent per annum of such amount from the date when the market fees becomes due.(4)If the market fees assessed or the penalty levied under this Act or any installment thereof is not paid by any trader within the time specified therefor, the whole of the amount then remaining unpaid, may be recovered from him as if it were an arrear of land revenue.(5)The penalty payable under this Act shall be without prejudice to the institution of any proceedings for an offence under this Act, or for the recovery of the entire amount remaining unpaid under sub-section (4).
