Section 13 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
13. Remittance of contribution to Board and cost to the Government.
(1)The contribution payable by the committees to the Board under Clause (a) of sub-section (2) of Section 89 of the Act shall be remitted by the committees every month, by the first week of following month.(2)The cost payable to the Government under Clause (b) of sub-section (2) of Section 89 of the Act, shall be payable with in the period specified by the Government in the manner and ratio as may be determined by the Government.(3)If the remittance of contribution or cost in sub-rules (1) and (2) above is delayed by a period of over three months without reasonable cause or excuse it shall be considered as a default in the performance of duties on the part of the Chairman/Secretary of the committee.
