Section 21(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(1)If(a)any amount has been deposited for the grant of a licence which has in fact not been issued; or(b)a person has wrongly applied and paid for and been granted two or more licences of the same nature in the market area; or(c)any market fee has been recovered in excess of the amount actually due; or(d)any market fee has been recovered on a transaction which is exempted under the Act for payment of the market fee; or(e)any money has been paid by mistaken notion of law;the Chairman of the Committee shall, on a written application being made within six months of such deposit/payment, and after such enquiry as he may consider necessary, order the refund of amount due through account payee cheque which shall be paid to the person who may be entitled to such refund out of the market fund on a bill to be drawn and prepared.
