Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 83 in The Jharkhand Agricultural Produce Markets Rules, 2000

83. Recovery of fees.

- (i) The fees realisable under Rule 82 on agriculture produce shall be payable as soon as bought or sold anywhere in the market area.
(ii)The licence fees shall be paid alongwith the application for licence but in case the Market Committee refuses the grant of a licence the fees recovered shall be refunded to the applicant.