Section 62 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
62. Power to levy and collect market fee.
- Every Marketing Committee shall levy and collect such fee (hereinafter referred to as the "market fee") not being in excess of, or less than, the amount determined by the Government by notification published in the official Gazette from every purchaser of notified agricultural produce sold in a market area;Provided that the amount to be determined by the Government shall not be less than one rupee per one hundred rupees of the sale price of the notified agricultural produce.
