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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(14) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(14)Delivery of agricultural produce after sale shall not be made or taken unless and until the Kacha Arhtiya or, if the seller does not employ a Kacha Arhtiya, the buyer has given to the seller a sale voucher in Form J, the counterfoil whereof shall be retained by the Kacha Arhtiya or the buyer, as the case may be.[24A. Commission of Katcha Arhtia. - The commission of Katcha Arhtias for services rendered in connection with the sale, purchase, storage and processing of agricultural produce mentioned below, shall be paid at the following rates, namely] [Substituted vide Punjab Notification dated 22.5.1998.] :-
Name of Agricultural Produce Rate of Commission
(i) cereals i.e. Wheat (Kanak) Barley (Jau), Maize (Makki),Great Millet (Jower), Spiked Millet (Bajra) Paddy and Rice (Dhanand Chawal); 2.5 per cent
(ii) all fruits and Vegetables Except Chillies (dry andgreen); 5 per cent
(iii) Chillies (dry and green); 1.5 per cent
(iv) Dry and Green fodder; and 3 per cent
(v) all other items (other than those specified in items (i)to (iv) mentioned in the Schedule of the Act. 2.5 per cent
[24B. Seizure of the agricultural produce. - (1) The agricultural produce belonging to a person selling without a valid licence shall be liable to be confiscated.