Section 27 in Jharkhand Agricultural Produce Markets Act, 2000
27. [ Power to levy fees. [Substituted by Act 60 of 1982.]
(1)The Market Committee shall levy and collect market fees on the agricultural produce bought or sold in the market area at the rate of rupee one per Rs 100 worth of agricultural produce.Illustration. - Paddy sold in the market area as well as rice produced from such paddy, shall both be leviable.Explanation. - All notified agricultural produce leaving a market area, shall, unless the contrary is proved, be presumed to have been bought or sold in such area provided that, when any agricultural produce brought in any market area for the purpose of processing or export is not processed or exported therefrom as the case may be, or any such produce processed in the market area is not exported therefrom within twenty one days from the date of its arrival therein, it shall, until the contrary is proved, be presumed to have been bought or sold in the market area, and shall be liable for the levy of fees under this section, as if, it had been so bought or sold.(2)The market fee chargeable under sub-section (1) shall be payable by the buyer, in the manner prescribed.(3)The fee chargeable under sub-section (1) shall not be levied more than once on a notified agricultural produce in the same notified Market Area.]
