Section 98(xii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(xii)[ Any trader to whom the Act applies, if carries on business of notified agricultural produce in the market area without a valid license issued by the Market Committee, shall in addition to any action taken under Section 48 of the Act, also be liable to pay a sum of Rs. 30 (Rs. Thirty only) as surcharge for each day of default for not obtaining the licence as required under the Sub-rule (1) in addition to the license and market fees payable by him.] [Substituted by G.S.R. 12A dated 26.9.1993.]
