Section 5D(6) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(6)(a)The provisions of clauses (i), (ii), (iv), (v), (vi) (vii), (viii), (ix), (x), (xi), (xii), (xiii), (xx), (xxi), (xxv) and (xxvi) of sub-section (2) of section 29, sub-sections (1), (3) and (4) of section 31 and sections 32A, 34A, 39, 40, 41, 42, 48, 49, 50, 51, 52, 52A, 56, 57 and 59B shall apply, mutatis mutandis, to direct marketing licence holder, private market and farmer-consumer market.(b)Notwithstanding anything contained in clauses (a), direct marketing licence holder shall pay the market fee as per section 31 to the Maharashtra State Agricultural Marketing Board, who, in turn shall disburse the same to the concerned Market Committee, in the manner prescribed.
