Section 20(2) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(2)The fortnightly returns, regarding business of notified agricultural produce will be submitted by the licence holder to the Secretary of the administrative Market Committee in Form VI. Return tor the period from first to fifteenth upto 25th and from sixteen to the end of the month wilt be submitted upto tenth day of the next month. If fortnightly return is not submitted in the prescribed time limit, then the permits will not be issued by the centre incharge, posted by the Secretary of the Market Committee/Deputy' Director. Without making payment of due market fees on purchase of all notified agricultural produce, the sale, despatch and the processing o agricultural produce will be prohibited.
