Section 19(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)[ If any notified agricultural produce is found to have been processed, re-sold or sold out of yard without payment of market fee payable on such produce the market fee shall be levied and recovered on five times the market value of the processed produce or value of the agricultural produce as the case may be.] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
