Section 38 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
38. Levy or collection of fee on the sale of the Agricultural Produce.
(1)It shall be the responsibility of marketing committee to realise the market fee of the amount as may be determined by the government under Section 62 of the Act from the purchaser through commission agent or otherwise. If it is realised by commission agent, he will pay the fee as per provisions of Section 65 and the bye-laws made under the Act.(2)Where the agricultural produce is not bought or sold through a commission agent, the market fee shall be paid by the trader.(3)The market fee levied under Section 62 and the fee payable in connection with weighment and delivery of agricultural produce under Clause (ii) of sub-section (2) of Section 80 of the Act shall be paid to the officer of the committee duly authorised to receive the payment on the day of transaction or on the next working day within the hours fixed by the committee.(4)A receipt in Form 'K' shall be granted by the aforesaid officer forthwith to the person making payment in respect of the said fees.(5)Every officer or servant employed by a committee for the collection of fees shall be supplied by the committee with a badge of office in such form as may be prescribed by it. The badge shall be worn by the officer or servant concerned while discharging his duties.(6)Market fee shall not be levied and collected in the same market area again in relation to the notified agricultural produce in respect of which such fee has already been levied and collected.(7)for the purpose of this rules, notified agricultural produce shall be deemed to have been in a market area-(a)if it is leaving market or market area unless contrary proved;(b)if the agreement of sale thereof is entered into in the said area; or(c)if in pursuance of the agreement of sale the agricultural produce is weighed in the said area; or(d)in in pursuance of the agreement in sale of the agricultural produce is delivered in the said area to the purchaser or the some other person on behalf of the purchaser; or(e)if in the case of any transaction two or more of the acts mentioned in sub-Rule (7) have been performed within the boundaries of two or more market areas, the market fee shall be payable to the committee within whose jurisdiction the agricultural produce has been weighed in pursuance of the agreement of sale or, if no such weighment has taken place, to the committee, within whose jurisdiction the agricultural produce is delivered.
