Section 31(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)It shall be the duty of the buyer, commission agent, processor or trader who fails to pay the market fee as fixed immediately after weighment or measurement of the agricultural produce is done. The buyer, the commission agent, processor and trader to pay the market fee fixed immediately after weighment or measurement of the agricultural produce is done. The buyer the commission agent, processor or trader who fails to pay the market fee as fixed above shall be liable to pay a penalty as prescribed in addition to such fees,
