Section 70 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
70. Liability to pay market fee in case of death of a trader or a commission agent.
- Where a trader or Commission agent dies-(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.(b)if the business carried on by the trader or commission agent is discontinued after his death, his legal representative shall be liable to pay, out of the estate of the deceased, to the extent estate is capable of meeting, the amount of the market fee due from the deceased whether such market fee has been assessed before or after his death but has remained unpaid.Explanation. - For the purpose of this sub-section "legal representative" has the meaning assigned to it in Clause (it) of Section 2 of the Code of Civil Procedure, 1908 (5 of 1908).
