Section 37(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(3)Whenever any person is convicted of an offence punishable under this Act, the Magistrate shall in addition to any fine which may be imposed, recover summarily and pay to the Market Committee, the amount of fee or any other amount, due from him under this Act or the rules or bye-laws made thereunder and may in his discretion also recover summarily and pay to the Market Committee cost of the prosecution.]
