Section 113(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)Subject to the provisions of sub-section (3) of Section 116 any sum due to the Board or a Marketing Committee on account of any charge, cost, expense, fee, rent or on any other account under the provisions of this act, or any rule, regulation or bye-laws made thereunder or any sum due to an agriculturist for any agricultural produce, specified under sub-section (1) of Section 61, sold by him in the market area and which is not paid to him as provided by or under this Act, shall be recoverable from the person from whom such sum is due, in the same manner as if it were an arrear of land revenue.
