Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12C(4) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(4)If the market fees assessed or the penalty levied under this Act or any instalment thereof is not paid by any trader within the time specified therefore, the whole of the amount then remaining unpaid, may be recovered from him as if it were an arrear of Land Revenue.