Section 113 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
113. Recovery of sums due to Government Board Marketing Committee and others.
(1)Every sum due from the Board or a Market Committee to the Government shall be recoverable as an arrear of land revenue.(2)Subject to the provisions of sub-section (3) of Section 116 any sum due to the Board or a Marketing Committee on account of any charge, cost, expense, fee, rent or on any other account under the provisions of this act, or any rule, regulation or bye-laws made thereunder or any sum due to an agriculturist for any agricultural produce, specified under sub-section (1) of Section 61, sold by him in the market area and which is not paid to him as provided by or under this Act, shall be recoverable from the person from whom such sum is due, in the same manner as if it were an arrear of land revenue.(3)If any dispute arises as to whether a sum is due to an agriculturist within the meaning of sub-section (3) of Section 116, it shall be decided in the same manner as is specified in Section 83 and for that purpose all the provisions of Section 83 and the rules, regulations or the bye-laws made thereunder shall, so far as may be, apply accordingly for purposes of settlement of dispute under this sub-section.
