- The Market Committee shall refund the amount paid to it in the following cases :(i)Where any sum has been deposited for the issue of licence which has not been issued;(ii)Where person has wrongly applied and paid for and has been issued two or more licences of the same nature-in his name for the same market area or market yard as the case may be;(iii)Where any market fee has been received in excess of the amount actually due;(iv)Where any market fee has been recovered on a transaction which is exempted under the Act or the Rules framed thereunder;(v)Where any money has been paid to the Market Committee against a receipt by mistake :Provided that no such refund shall be made without a written application for refund and without prior sanction by Chairman :Provided further that a refund bill shall be prepared and duly passed for payment by the Chairman.
