Section 3(iv) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(iv)the licence of the prospective allottees should not have been suspended or revoked for a period exceeding [three months] [Substituted for the words 'two months' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] at a time during the last two years for violation of any rule and non-payment of market fee;
