Section 33 in The Punjab Agricultural Produce Markets (General) Rules, 1962
33. Refund of certain amounts.
- [Section 43 (2) (vii) (viii) and (ix)] (1) - When-(a)any sum has been deposited for the grant of a licence which has in fact not been issued; or(b)a person has wrongly applied and paid for and been granted two or more licences of the same nature for the same notified market area; or(c)any market fee has been recovered in excess of the amount actually due; or(d)any market fee has been recovered on a transaction which is exempted under these rules; or(e)any money has been paid by mistake;the [Chairman of the Board or Chairman of the Committee] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] as the case may be, shall, on a written application being made within [one year] [Substituted vide Notification No. 11 (13)-M-I-13/21424 dated 13/14.10.87.] of such deposit and after such enquiry as he or it may consider necessary, order the refund of the appropriate amount, which shall be repaid to the person concerned, after preparing a refund bill, out of the Marketing Development Fund or the Market Committee Fund, according as it was credited in the first instance to the Marketing Development Fund or the Market Committee Fund.(2)The powers conferred on the [Chairman of the Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] by sub-rule (1) may also be exercised by such Officer subordinate to him as he may appoint in this behalf.(3)The application for refund shall contain such particulars as are necessary to enable the amount for which refund is claimed to be traced.
