Section 82(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(iii)[ If the seller is a licensee and the buyer is not a licensee, the seller shall realise the market fee from the buyer and shall deposit the market fee with the Market Committee, within 15 (fifteen) days after the end of each month.] [Substituted by G.S.R. 12A dated 26.9.1993.]
