Section 29(7)(d) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(d)[ If the agricultural produce sold or bought otherwise than in pursuance of an agreement of sale or purchase and is delivered in the said area to the purchaser or to some other person on behalf of the purchaser.] [Substitued by GSR 230/PA 23/61/S. 43/Amd. (3) 63, dated 5.10.1963.]