Section 19B in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
19B. [ Default in payment of market fee. [Substituted by M.P. Act No. 11 of 1998 (w.e.f. 9-6-1998).]
(1)Any person liable to pay market fee under this Act shall pay the same to the Market Committee within fourteen days of the purchase of the notified agricultural produce or its import into the market area for processing and in default he shall be liable to pay the market fee together with the interest at the rate of twenty four percent per annum.(2)If the person liable to pay the market fee and the interest under sub-section (1) fails to pay the same within one month, such person shall not be allowed to enter into further transactions in that market area or any other market area and the market fee with interest shall be recovered as arrears of land revenue and the licence of such person shall be liable to be cancelled.]
