Section 41 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
41. Levy of market Fee.
- Every Committee shall levy, charge and collect market fee in the manner as may be prescribed on basis at the rate not exceeding two rupees for every one hundred rupees as may be fixed by the State Government.(i)On the sale or purchase of notified Horticultural produce, whether brought from within the State or from outside the State into the market area; and(ii)On the notified Horticulture produce whether brought from within the State or from outside the State into the market area for processing.
