Section 17A(5) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(5)On the day specified in the notice issued under sub-section (4) or as soon thereafter as may be, [the Secretary of the market committee, or the Chief Executive Officer of the Board, as the case may be] [Substituted 'the Secretary' by West Bengal Act No. 16 of 2017, dated 31.3.2017.], after considering such evidence, oral or documentary, as the trader or his nominee may produce and such other evidence as the Secretary may require on specified points, shall, by an order in writing, assess and determine the fees payable by him.
