Section 32(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(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.]
