Section 45(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)Market fee specified in section 44 shall not be levied for the second time in any market area within the State provided that market fee has already been paid on that agricultural produce in any market area of the State and the information in this context has been furnished, by the concerned person that the market fee has already been paid in other market of the State.
