Section 32(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)A trader, commission agent, processor shall immediately on bringing any declared agricultural produce in any market area for the purpose of processing or for export, as the case may be, make a declaration in Form 8 [and shall deposit with the Market Committee an amount equal to the market lee payable on such agricultural produce. The Market Committee shall refund the amount of deposit to the trader, commission agent, or processor, as the case may be, immediately on production of the proof of processing or export of the agricultural produce within thirty days from the date of the aforesaid declaration.] [This portion was added by G. N. of 7.6.1990.]
