Section 69(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Notwithstanding in any context to the contrary, where any firm is liable to pay market fee under this Act, the firm and each of the partner of the firm shall be jointly and severably liable for such payment:Provided that where any such partner retires from the firm, he shall intimate the date of his retirement to the Marketing Committee by a notice in this behalf in writing and shall be liable to pay the market fee remaining unpaid at the time of his retirement and any market fee due upto the date of his retirement though unassessed on that date:Provided further that if no such intimation is given within fifteen days of the date of his retirement, the liability of the partner shall continue until the date on which such intimation is received by the Marketing Committee.Explanation. - For the purpose of this section, the expression "firm" includes a company, or a corporation or a public body.
