Section 45 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
45. Single point levy.
(1)Market fee specified in section 44 shall not be levied for the second time in any market area within the State provided that market fee has already been paid on that agricultural produce in any market area of the State and the information in this context has been furnished, by the concerned person that the market fee has already been paid in other market of the State.(2)On the agricultural produce brought in the market area for commercial transaction or for processing, the market fee shall be deposited by the buyer or processor, as the case may be, in the office of the Committee, within fourteen days but before sale or resale or processing or export outside the market area, such agricultural produce.(3)In case any notified agricultural produce is found to have been processed, sold, or resold or dispatched outside the market area without payment of market fee payable on such produce, the market fee shall be levied and recovered on five time, the market value of the processed produce or, value of the agricultural produce, as the case may be.
