Section 37 in The Punjab Agricultural Produce Markets (General) Rules, 1962
37. Publication of marketing information.
[Section 28 (vii) and 43 (1)] (1) A Committee may, and when required by the [Chairman of the Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] or an officer authorised by him shall, for the benefit of the persons using the market, exhibit in a suitable place outside its office, and at such other place or places as may be determined by it, bulletins of information on such matters as the prices of agricultural produce ruling at the principal marketing centres in the State and ports serving the State and the stocks held by mills and the like.(2)The daily rates of all important agricultural commodities authenticated by a person authorised by the Committee in this behalf shall be exhibited in the regional language in conspicuous places.(3)Such bulletins shall be signed by the Chairman or other person as may be appointed by him in writing and a copy of each such bulletin shall be kept for record in the office of the Committee.
