Section 4 in The M.P. Krishi Upaj Mandi (Exemption From Market Fees) Rules, 1979
4.
Every processor shall, as required by clause (ii) of sub-section (2) of Section 19-A, make a declaration in Form II of the fact of payment of market fees on the Agricultural Produce within seven days of bringing the same for processing in the market area of another Market Committee.
