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[Cites 0, Cited by 0] [Section 12B(5)] [Section 12B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12B(5)(c) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(c)assess at the correct rate the turnover that has been assessed at a lower rate, after issuing a notice to the trader and after making such inquiry as it considers necessary. The assessing authority, in addition to the market fees so assessed, also direct the trader to pay a penalty equal to two times the market fees.