(6)Where any goods are acquired under this section the authority prescribed shall pay for such acquisition compensation which shall be a sum equal to the aggregate of the amount of sale price of the goods mentioned in the invoice or delivery challan or any document related thereto and any expenditure incurred on freight or any other incidental expenses incurred by the dealer concerned in relation to those goods.Explanation. - For the purposes of this section, "fair market value" means the price that the goods would ordinarily fetch on sale in the open market on the date of sale or despatch or transfer of such goods.
