Section 10D in The Punjab Agricultural Produce Markets Act, 1961
10D. Registration of ad-hoc buyer.
- Any person desirous of wholesale buying from the principal market yard or sub-market yard for his own consumption without obtaining licence under section 10 shall have to get himself registered with the concerned Market Committee, in the form and in the manner, as may be prescribed and he shall have to specify the day of purchase of agricultural produce at the time of registration and shall be liable to pay market fee at the prescribed rate to the said Committee before lifting the agricultural produce:Provided that the buyer shall not make such wholesale purchases more than three times in a month across the State.
