Section 44 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
44. Composition.
(1)The amount realised by way of compensation shall be in addition to any amount due from the offender under the Act or these rules or the bye-laws.(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.
