Section 12G(4) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(4)Before preferring an appeal under this section, market fee shall be paid in accordance with the assessmentProvided that if as a result of the appeal, any change becomes necessary in such assessment, the High Court may authorize the assessing authority to amend the assessment and on such amendment being made, the excess mount paid by the trader shall be collected in accordance with provisions of Act as the case may be.
