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[Cites 0, Cited by 0] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(2)In the case of late payment of market fee if the Chairman of the committee is satisfied that it was due to unavoidable circumstances beyond the reach of the concerned person, he may condone the violation committed:Provided that the market fee is deposited with the committee not later than four days from the day of transaction.