Section 65 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
65. Collection of market fee from commission agents.
- Where sale or purchase of notified agricultural produce in the market is made through a commission agent, the market fee, if not paid to the Marketing Committee under sub-section (6) of Section 61, shall be collected from such commission agent in the manner hereinafter given, namely-(a)The market fee payable under this Act shall be paid by the commission agent at such intervals as may be specified by the Marketing Committee in the bye-laws;(b)Every commission agent shall furnish periodical return showing receipt of agricultural produce by him and his turn-over to the Marketing Committee on such dates as may be specified in the bye-laws;(c)Every commission agent shall pay to the Marketing Committee in the manner and at such intervals as specified in the bye-laws the full amount of the market fee due from him under Act, according to the return refer to in the Clause (b) and shall furnish the receipt showing payment alongwith such return;Explanation-For purposes of this section-(i)"turn-over of the commission agent shall mean the aggregate amount of sale price of the notified agricultural produce during the period to which the return relates, whether actually received or not;(ii)"return" shall mean the return in the form as prescribed in the bye-laws and accompanied by a receipt showing proof of full payment of the market fee according to such return.
