Section 42 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
42. Single Point levy.
(1)Market fee specified in section 41 shall not be levied for the second time in any market area within the State provided that market fee has already been paid on the Horticultural produce in any market area of the State and the information to this context has to be furnished by the concerned person that the payment of market fee has already been paid in other market of the State on demand.(2)On the Horticulture produce brought in the market area for commercial transaction or for processing, the market fee shall be deposited by the buyer or processor, as the case may be. in the office of the Committee, within fourteen days but before sale or resale or processing or export outside the market area of such Horticultural produce.(3)In case any notified Horticulture produce is found to have been processed, sold, or resold or dispatched outside the market area without payment of market fee payable on such produce, the market fees shall be levied and recovered five time the market value of the processed produce or value of the Horticulture produce, as the case may be.
