Section 38(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(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.
