Section 46 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
46. Interest payable by buyer.
- Subject to the provision of sub-section (3) of Section 116 of the Act, if any purchaser fails to make payment to the tenderer forthwith as required under sub-section (6) of Section 61 of the Act, he will be liable to pay to the tenderer interest from the date of sale to the date of payment at such rates not being in excess of the maximum rate of interest fixed for unsecured loan by banking institutions. In case the payment is not made within thirty days from the date on which the agricultural produce is sold by the tenderer, the principal and interest thereon shall be recoverable by the marketing committee from the purchaser as an arrear of land revenue.
