Section 21 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
21. [ Best judgment assessment of fee. [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
(1)Every Trader, Processor or Commission Agent carrying on business of notified agricultural produce shall before the 30th April, every year submit to the Secretary a statement of purchase or sale of notified agricultural produce by or through him, in the prescribed manner, during the previous financial year ending on the 31st March.(2)Any person aggrieved by the proceeding of the Secretary, may within 30 days from the date of communication of notice to him, appeal to the Market Committee.(3)The State Government or any officer authorised by the State Government or the Board may, on its or his own motion or on an application made to the State Government [re-verify, the statement verified by the Secretary, within two years from the date of verification] and for this purpose such officer shall exercise the powers under Section 20.(4)If any person required to produce accounts or furnish information under sub-section (1) of Section 20 fails to produce such accounts or to furnish information or knowingly furnishes incomplete or incorrect accounts or information or has not maintained proper accounts of the purchases, sales and delivery of the notified agricultural produce, the Secretary shall in the prescribed manner assess such person for fees levied under Section 19.(5)The re-verification of re-assessment made by the officers of the State Government or the Board empowered shall be final.]
