Section 72 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
72. Recovery of market dues.
- Whenever any person is convicted of any offence punishable under this Act, the Magistrate shall in addition to any fine which may be imposed recover summarily and pay over to the market committee the amount of fees or any other amount due from him under this Act or rules or bye-laws made thereunder and may in his discretion, also recover and pay to the market committee costs of the prosecution.
