Section 31(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)Notwithstanding anything contained in this Act or any other law for the time being in force or in any agreement, it shall be competent to a Market Committee to recover the amount of fees along with the amount of penalty which is due to a Market Committee from a buyer, commission agent, processor or trader -(a)from the amount of deposit kept with the Market Committee by the buyer, Commission agent, processor or trader, as the case may be;(b)from the Bank which gives the guarantee to such buyer, commission agent, processor or trader, and the Bank shall, on demand by the Market Committee, pay the amount so demanded.
