Section 17A in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
17A. Recovery of excess and unauthorised collections.
- Where a market committee is of the opinion that any trader or commission agent in the notified market area has made any collection in excess of what is allowed by law or unauthorisedly by whatever name called, the market committee may require, at any time within a period of eleven years from the date of the said excess or unauthorised collection, such trader or commission agent to produce before it all accounts, registers and other documents and to furnish any other information relating to such transaction, and may , after such enquiry as it deems fit in the circumstances of the case, determine the amount collected in excess or unauthorisedly by such trader or commission agent, and shall thereupon, call upon him to explain why the said amount shall not be recovered from him and upon considering the explanation, if any, given by such trader or the commission agent, determine the amount and direct that he shall pay to it the amount in such manner and within such period as maybe prescribed. The market committee shall refund the amount so paid to it to the concerned grower or the purchaser, as the case may be. If the trader or commission agent fails to pay the amount as required by the market committee, the said amount shall be recovered as if it were an arrear of land allowance permissible except as prescribed by rules or under bye-laws revenue, on a certificate issued by the market committee).
