Section 22(2) in The West Bengal Comprehensive Area Development Act, 1974
(2)the Project Director shall sell or cause to be sold the agricultural production deposited by a cultivator under clause (1) and pay to him the price thereof after deducting therefrom-(i)such marketing fee, storage and service charges not exceeding six per cent, of the market value of the gross agricultural production obtained by him as may be prescribed,(ii)the amount of any loan or advance together with interest thereon as may be found due against him, and(iii)the amount of any debt found due against him by the Debt Settlement Board under section 21.
