Section 18 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
18. Submission of returns and assessment of fees
. (1) Every licensed trader shall submit to the Secretary returns of turnover in Form 7 for every fortnight by the third working day of the following fortnight.(2)Every such return shall be accompanied by the duplicate receipt issued by the market committee for payment of fees due under Act in terms of the fortnightly return.(3)The notice to be issued under sub-section (4) of section 17A shall be in Form 8.(4)If a trader fails to submit any return of turnover as required under sub-section (1) of section 17A or fails to comply the terms of a notice under sub-section (4) of section 17A, the Secretary shall, after giving the trader an opportunity of being heard, make the assessment of fees on the basis of past records of turnover of the licensee available with the market committee or on the basis reasonable estimates to be recorded in writing.
