Section 13 in M.P. Farmers' Organisation Rules, 1999
13. Levy & Collection of Fees.
(1)The Farmers' Organisation may by resolution passed by the General Body of the concerning committee levy a fee.(2)A fee under sub-rule (1) shall be levied for the following purposes for the Farmers' Organisation :-(a)to provide facilities;(b)to provide specific services;(c)to meet any urgent needs of the Farmers' Organisation;(d)to build up assets of the Farmers' Organisation; and(e)to improve the system.(3)Alter passing the resolution by the General Body, the Competent Authority shall prepare the estimate for the purpose as specified in sub-rule (2) and the Managing Committee, shall decide a levy of fee proportionate to the land holding or to the number of members. The Managing Committee after its decision shall serve the demand notice to the concerned.(4)All fees collected shall be duly accounted for and the receipt thereof be given to the concerning person.(5)A fee collected for a specific purpose shall be used only for that purpose-(a)In default of payment of lee by any member, the Managing Committee shall prepare a list of defaulters along with amounts due.(b)The defaulters list so prepared in clause (a) shall be sent to the Sub-Engineer, Water Resources Department of the area in whose jurisdiction the area of operation of a Farmers' Organisation lies for recovery.
