Section 47 in The Assam Agricultural Produce Market Act, 1972
47. Recovery of sums due to and from Market Committee.
(1)Every sum due from a market committee to the State Government or the Board or any local authority shall be recoverable as an arrear of land revenue.(2)Every sum due to a market committee from any person shall be reduced to the form of a demand certificate, as prescribed, over the signature of the Director or of such gazetted officer as may have powers delegated to them by the Director in this behalf and shall be recovered as an arrear of land revenue on such certificate being forwarded to the certificate officer concerned.
