Section 12(2) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(2)The fees referred to in sub-section (1) shall be paid by the purchaser of the notified agricultural produce, livestock or products of livestock:Provided that where the purchaser cannot be identified, the fees shall be paid by the seller:[Provided further that where the produce is purchased by a trader from another trader, the trader selling the produce shall be liable to pay the market fee to the market committee and realize it from the purchaser.] [Added by Act No.3 of 2016.]
