Section 82(viii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(viii)Any agricultural produce in respect of which a declaration has been made under sub-rule (vii) has become liable for levy of market fee under sub-section (1) of Section 27, market fee shall be deposited by such person at the rate of Rs. 1 per Rs. 100 worth of agricultural produce to be calculated on the average market rate on the day on which the fee has become due.
