Section 23(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)In the private market yard, private producer and consumer market yard, private e-trading platform and private Producer Market Yard (Kissan Mandi), the user charges shall be levied in lieu and at the rate of market fee, however, producer-seller shall be exempted from the user charges:Provided that the State Government, in public interest may, from time to time, by notification, put ceiling on the rate of collection of user charge.
