Section 38(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)It shall be the responsibility of marketing committee to realise the market fee of the amount as may be determined by the government under Section 62 of the Act from the purchaser through commission agent or otherwise. If it is realised by commission agent, he will pay the fee as per provisions of Section 65 and the bye-laws made under the Act.
