Section 18(4) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(4)[ A person licenced under the Agricultural produce (Development and Warehousing) Corporations Act, 1956 or the Punjab Warehousing Act, 1957 and the scheduled banks storing agricultural produce pledged with them by a producer or a licencee under section 10 of the Act to whom money has been advanced against the security of such agricultural produce shall be exempt from taking licence in respect of storage business.] [Vide Notification No. P.A.P.M. (General) (Second Amendment) Rules, 1963 No. GSR 219/PA. 23/61/S. 43/Amd (2)-63 dated 10.9.63.]
