Section 51 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
51. [ Recovery of market dues. [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
- Whenever any person is convicted of any offence punishable under this Act the Magistrate shall in addition to any fine which may be imposed, recover and pay over to the Market Committee the amount of fees or any other amount due from him under this Act or rules or bye-laws made thereunder and may, in his discretion, also recover and pay over to the Market Committee costs of the prosecution.]
