Section 32 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
32. Market Fees.
(1)A Market Committee may levy and collect fees on declared agricultural produce marketed in the market area on an ad valorem basis from the purchaser at such rates as may be specified in the bye-laws of the Committee, so however, that such rates shall not be less than the minimum and more than the maximum rates notified by the State Government under section 31.(2)The market fees shall be paid by the purchaser immediately after weighment or measurement of the declared agricultural produce is done.(3)A trader, commission agent, processor shall immediately on bringing any declared agricultural produce in any market area for the purpose of processing or for export, as the case may be, make a declaration in Form 8 [and shall deposit with the Market Committee an amount equal to the market lee payable on such agricultural produce. The Market Committee shall refund the amount of deposit to the trader, commission agent, or processor, as the case may be, immediately on production of the proof of processing or export of the agricultural produce within thirty days from the date of the aforesaid declaration.] [This portion was added by G. N. of 7.6.1990.](4)The fees on declared agricultural produce in respect of which a declaration has been made under sub-rule (3) and which becomes liable for the levy of fees under section 31 shall be calculated at the average market rate of the produce on the day on which the fees become due.(5)[ (a) The Market Committee shall give a notice to the buyer, commission agent, processors or trader to pay the market fee or any dues payable to it within the time specified in the notice. If the person to whom the notice is given, fails to pay the amount within the specified time, the Market Committee may call upon such person to show cause why action to recover the amount of the fees or other dues should not be taken against him. The Market Committee may after taking into account the explanation of the person pass an appropriate orders.(b)The Market Committee shall be competent to recover the amount mentioned in the order passed under clause (a) above from the security kept with it by the market functionary according to the order passed and inform the market functionary accordingly.(c)Where the market functionary has given Bank guarantee, the Market Committee shall serve the order passed by it under clause (a) on the Bank which has given the guarantee.]
