Section 7 in The Punjab Agricultural Produce Markets (General) Rules, 1962
7. Publication of notification under section 6.
- [Section 6 (1)]. - (1) Copies of notification issued under section 6 shall be published, under the orders and at the discretion of the [Chief Administrator] [Substituted vide Haryana Notification dated 2.12.1980 for the words 'Chairman of the Board'.] of the Board, in one or more of the modes specified below:-(a)by publication in the [Hindi] [Substituted by Haryana Notification dated 26.3.1982.] language or in such other language and in such newspapers as in the opinion of the [Chief Administrator] [Substituted vide Haryana Notification dated 2.12.1980 for the words 'Chairman of the Board'.] of the Board will give due publicity among persons likely to be affected thereby;(b)by affixing a copy of the notification in the [Hindi] [The words 'and Zila Parishad' omitted vide Haryana Notification dated 26.3.1982.] language or in such other language as may be considered necessary by the [Chief Administrator] [Substituted by Haryana Notification dated 26.3.1982.] of the Board, in the office of every Municipal Committee, Notified Area Committee, Panchayat Samiti [-] if any, within whose jurisdiction the notified market area or any part thereof is situated, and at some conspicuous place in the existing market, if any;(c)by affixing a copy of the notification in the [Hindi] [Substituted by Haryana Notification dated 26.3.1982.] language or in such other language as may be considered necessary by the [Chief Administrator] [Substituted vide Haryana Notification dated 2.12.1980 for the words 'Chairman of the Board'.] of the Board, in the principal common meeting place, if any, of every village within the notified market area;(d)by beat of drum in the village within the notified market area.(2)The time of publication under clause (a) to (c) and the time and frequency of the drum beating under clause (d) shall be determined by the Chairman of the Board.(3)The expenses of publication under sub-rule (1) [for the copies of the Notification] [Substituted for the words 'of copies of the notification 'by Haryana Notification No. 1452-Agri.S.(1)-96/1183 dated 15.5.1996.] issued under section 6 shall be met out of the Marketing Development Fund.
