Section 82(xii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(xii)Where any amount of the fee together with penalty is reduced as a result of order passed in Appeal or Revision, amount paid by the trader in excess of the amount finally determined as is payable by him, the Market Committee shall refund the said amount by cash payment or adjustment of such excess towards the amount payable by the trader for any other period provided that no claim for such return shall be entertained unless it is made within 90 days from the date of service of notice to the trader for such amount.
