Section 47(2) in The Assam Agricultural Produce Market Act, 1972
(2)Every sum due to a market committee from any person shall be reduced to the form of a demand certificate, as prescribed, over the signature of the Director or of such gazetted officer as may have powers delegated to them by the Director in this behalf and shall be recovered as an arrear of land revenue on such certificate being forwarded to the certificate officer concerned.
