Section 82(a) in The Jharkhand Agricultural Produce Markets Rules, 2000
(a)If any person, from whom the market fee has been directly collected by the officers or staff or any other person of the Market Committee disputes the amount of fee payable by him, he may file an application before the Assessment Sub-committee containing full statement of facts and the relief sought for and the Sub-committee, after giving the petitioner a reasonable opportunity of being heard, shall pass necessary orders.
