Section 17(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)The fees referred to in sub-section (1) shall be paid by the purchaser of the agricultural produce concerned [ xxx ] [The words "and paid" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 14(d)(i).] in the following manner, namely:-(i)when a licensed trader is the buyer of any agricultural produce, he shall pay the fees to the market committee in the prescribed manner within a week from the day of the transaction,(ii)when a licensed trader is the seller of any agricultural produce and the buyer is not licensed, the trader shall recover the fees from the buyer and deposit the same in the prescribed manner with the market committee within a week from the day of the transaction.(iii)the market committee may authorise its officers or staff or [any other person] [Substituted for "any body else" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978,, section 14(d)(11).] to realise the fees directly from the buyer]
