Section 27 in The Bihar Agricultural Produce Markets Act, 1960
27. Power to levy fees.
(1)The Market Committee shall levy and collect market fees on the agricultural produce bought in the market area, at such rate not exceeding fifty naye paise per Rs. 100 worth of agricultural produce, as may be prescribed.(2)The fee realised from the buyer under sub-section (1) shall be recoverable by the buyer from the seller as a market charge.
