Section 60 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
60. Submission of annual accounts by licensees and registered functionaries and assessment.
(1)Every trader, processor, proprietor of a private yard, proprietor of consumer farmer market or commission agent, carrying on business of the notified agricultural produce shall, before the 30th June, every year submit to the Secretary of the Committee a statement of transaction undertaken by or through him during the previous financial years ending on the 31st March, in such form and in such manner as may be prescribed.(2)The Secretary of the Committee shall accept or reject the statement submitted to him under sub-section (1) after necessary examination and verification on the basis of information duly available in the Committee and shall assess the balance amount payable by the functionary and levy the assessed amount.(3)Any person aggrieved by the proceedings of the Secretary of the Committee may, within thirty days from the date of communication of notice to him, appeal to the Committee.(4)Any officer authorized by the Board may, on his own motion or on application made to the Board start process of re-verification of the statement verified by the Secretary of the Committee within two years from the date of verification and for this purpose such officer shall exercise the powers under section 59; and the re-verification made by such officer shall be final.
