Section 45(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)In case any notified agricultural produce is found to have been processed, sold, or resold or dispatched outside the market area without payment of market fee payable on such produce, the market fee shall be levied and recovered on five time, the market value of the processed produce or, value of the agricultural produce, as the case may be.
