Section 13(5) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(5)The direct marketing licensee shall be liable to pay one-fourth of the applicable market fee on wholesale purchases made. The such licensee shall deposit the due amount towards "Revolving Marketing Development Fund" maintained by Director for the month by 7th day of the next month. The Fund will be utilized for the purposes and in the manner mutatis mutenoi to Section 1 O (5) of this Act.
