Section 31C(3) in Jharkhand Agricultural Produce Markets Act, 2000
(3)No person shall remove or cause to be removed or transport any goods unless market fee payable under the Act has been paid or realised. Any vehicle or conveyance and the owner or the driver or the person incharge of the vehicle or the conveyance shall carry with himself a document showing the payment of market fee on such produce having been paid or realised or charged by the trader or by the staff of the Market Committee.
