Section 18(4) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
(4)If a trader fails to submit any return of turnover as required under sub-section (1) of section 17A or fails to comply the terms of a notice under sub-section (4) of section 17A, the Secretary shall, after giving the trader an opportunity of being heard, make the assessment of fees on the basis of past records of turnover of the licensee available with the market committee or on the basis reasonable estimates to be recorded in writing.
