Section 34C in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
34C. Defaults of Market Committee in collecting or paying cost of supervision.
If a Market Committee makes default in the collection or payment to the State Government of any sum or part thereof due in respect of the cost of supervision, the Director may direct that the said sum or part thereof, as the case may be, together with a penalty equal to one per cent of such sum or part, shall be recovered from the Market Committee as an arrear of land revenue under section 57.
