Section 42(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(3)In case any notified Horticulture produce is found to have been processed, sold, or resold or dispatched outside the market area without payment of market fee payable on such produce, the market fees shall be levied and recovered five time the market value of the processed produce or value of the Horticulture produce, as the case may be.
