Section 12C(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)The market fees assessed under this Act and the penalty levied under sub-sections (3), (4) and (5) of section 12B shall be paid by the trader in such manner and within such time not being less than fifteen days from the date of service of the notice of assessment or the levy of penalty as may be specified in such notice.
