Section 13 in Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur, Khandsari) (Compounding of Market Fee) Order, 2019
13.
(i)If any dispute arises in respect of payment of any amount of lump sum payment it shall be decided by the concerned Market Committee, by a speaking order, after giving the parties reasonable opportunity of being heard.(ii)A revision under Section 32 of the Act may be filed within 30 days or within such time as may be extended in appropriate cases by the Director against the decision of the Market Committee.
