Section 12A in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
12A. [ Submission of return of turnover by trader. [Sections 12A to 12G with marginal headings inserted by Act No.4 of 1987.]
- Every trader in the notified area, who is liable to pay fees under section 12, shall submit such return or returns relating to his turnover in such manner, within such period and to such authority, as may be specified by the market committee in its bye-laws.Explanation. - For the purposes of sections 12A to 12G (both inclusive) the terms-(i)"market fees" shall mean the fees levied under sub-section (1) of section 12;(ii)"turnover" shall mean the aggregate amount for which the notified agricultural produce, livestock or products of livestock, are purchased or sold, whether for cash or deferred payment or other valuable consideration.
