Section 66(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)If any commission agent fails to pay the amount of market fee as required by sub-section (2), he shall, in addition to market fee due, be liable to pay simple interest on the amount so due at two percent per month from the date immediately following the last date for submission of return under Clause (b) of Section 65, upto the date of assessment under sub-section (1) and at the rate of three percent per month thereafter till realization.
