Section 4(6) in The Rajasthan Agricultural Produce Markets Rules, 1963
(6)if he has made a default in payment of any fees or cesses due to market committee;[7- ;fn og e.Mh lfefr dk dksbZ lsod gS ;k ,slh lfefr ls QqVdj fodzsrk ds :i esa dksbZ vuqKfIr /kkj.k djrk gS( [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.]]
