Section 3 in Uttar Pradesh Krishi Utpadan Mandi (Crusher Units Gur, Khandsari) (Compounding of Market Fee) Order, 2018
3.
Subject to the provisions of this order, any trader who has a valid licence of market committee, as a crusher unit, may exercise his option for payment of lump-sum amount in lieu of such an amount of market fee which may be due against him in the sugar year 2016-2017 to 2018-19:Provided that provision of this clause shall be implemented by any market committee where at least thirty per cent of the unit is situated in the market area opt for the scheme.
