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[Cites 0, Cited by 0] [Section 12C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12C(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(3)If the market fees assessed under this Act or any installment thereof is not paid by any trader within the time specified therefor in the notice of assessment or in the order permitting payment in installments, the traders shall pay in addition to the amount of such market fees or installment, interest at the rate of twelve percent per annum of such amount from the date when the market fees becomes due.