Section 17A(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)The trader shall before submitting any return of turnover referred to in sub-section (1) [pay into the market committee fund, or the West Bengal State Marketing Board Fund, or to the appropriate head of account of the State, as the case may be] [Substituted 'pay into the market committee fund' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] the amount of fees due under this Act according to such return; and for such payment a receipt in duplicate shall be issued to the payee. One of the duplicate receipts issued to the payee shall be attached to the return of the turnover to be submitted to the market committee. In case of failure to submit return within the prescribed period, the market committee shall initiate assessment proceedings for that return period soon after the expiry of the time.
