Section 14(5) in The Assam Agricultural Farming Corporation Rules, 1973
(5)An agricultural member shall unless specifically exempted from doing so, pay all the dues, charges levied on him for common services made available by the Corporation, whether or not he has been able to use the same. An Agriculturist member shall also pay other specific charges as may be levied on him by the Corporation for specific services made available to him. All these dues shall be payable by him to the Corporation regularly and in the due time.
