Section 70(a) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(a)if the business carried on by the trader or commission agent is continued after his death by his legal representative by any other person, such legal representative or any such person shall be liable to pay the market fee due from the trader or commission agent under this Act whether such market fee may have been assessed before or after his death but has remained unpaid and the provisions of this act, shall, so far as may be, apply to such legal representative or other person as if he were the trader or commission agent himself.
