Section 12B(4) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(4)Where any trader liable to pay market fees under this Act,-(i)fails to submit return before the date specified in that behalf; or(ii)produce the accounts, registers and other documents after inspection; or(iii)submits a return subsequent to the date of inspection; the assessing authority may, at any time within a period of three years from the expiry of the year to which the assessment relates, after issuing a notice to the trader, and after making such inquiry as it considers necessary, assess to the best of its judgment, the amount of market fees due from the trader, on his turnover for that year and may direct him to pay in addition to the market fees so assessed, a penalty equal to two times the market fees due.
