Section 20(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)For the purpose of ascertaining that payment for the declared agricultural produce sold at any place in the market area are made to the seller a required by this rule, the Market Committee shall through its Secretary or any officer specially empowered by it in this behalf, arrange for the periodical inspection of the books of account of traders and commission agents operating in the market area, [or shall make inquiry, as the case may be. Where as a result of such inspection or enquiry, it is found that the payment has not been made within the time limit as mentioned in sub-rules (1) and (2), the Market Committee shall be competent to recover the amount from the deposit kept by the purchaser or commission agent with the Market Committee and pay the same to the seller or direct the Bank which has given guarantee on behalf of such purchaser or commission agent, to pay the amount to the seller.] [This portion was added by G. N. of 7.6.1990.]
