Section 42(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)Market fee specified in section 41 shall not be levied for the second time in any market area within the State provided that market fee has already been paid on the Horticultural produce in any market area of the State and the information to this context has to be furnished by the concerned person that the payment of market fee has already been paid in other market of the State on demand.
