Section 20(2) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
(2)The fortnightly returns regarding business of notified agricultural produce will be submitted by the licence holder to the Secretary of the administrative market committee in Form VI. Returns for the period from first to fifteenth upto 25th from sixteenth to the end of the month will be submitted upto tenth day of the next month. If fortnightly return if not submitted in the prescribed time limit, then the permits will not be issued by the centre in charge, posted by the Secretary of the market committee/Deputy Director. Without making payment of due market fees on purchase of all notified agricultural produce, the sale, dispatch and the processing of agricultural produce will be prohibited.
