Section 12(4) in Punjab Market Committees Bye-laws
(4)Weighment of a lot of agricultural produce shall be carried out at the place of display of lot. No produce shall be removed or caused to be removed or required to be removed from the place of display to any other place for weighment.[12A. Auction of Cotton in loaded vehicle. - Notwithstanding the provisions of bye-law 12 when a weighbridge has been installed by the Committee and when so directed by the Board, the cotton shall be sold in the vehicles without being heaped. The loaded vehicles shall be weighed on the weigh-bridge and taken to the purchaser's premises for unloading. The empty vehicle shall again be weighed on the same weigh-bridge for drawing net weight :] [Inserted vide Notification No. PSAMB/Proj./747 dated 20th March, 1985, Punjab Gazette dated 12th April, 1985.]Provided if any other weigh-bridge of the standard and specifications similar to the one installed by the Committee is available in or around the Market Yard, the weighment of vehicles of cotton may be made on that weight- bridge also :Provided further that where weight of the cotton in the vehicle is 10 quintals or less or where there are more than one varieties of cotton in a vehicle or where the cotton in vehicle is adulterated the cotton may be sold in the market yard by auction in heaps.][12B. Collection of fee on contract basis. - (1) Not-with- standing anything contained in the Act, Rules and Bye-laws, a committee with the previous approval of the Secretary Board shall have the powers to lease out by public auction the collection of fee leyied under section 23 of the Act read with Rule 29(1) of the Rules in the notified market area at the rate fixed by the Board. The provisions contained in the Act, Rules and Bye-laws for regulation of agricultural produce, levy, assessment, collection and recovery of fee shall mutatis mutandis be applicable except the provisions hereunder provided.] [Added vide Notification No. 7287 dated 18.6.2004, published in the Gazette dated 27.8.2004.]
