Section 14(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(2)No person shall accept or obtain, or agree to accept or attempt to obtain from any person for himself, as gratification or consideration, bonus, luck- money, or any other such payment whatever, other than the legal remuneration, as a motive or reward for weighing or purchasing cane or making payment therefor, or for issuing requisition slips, or for showing or for having to show, in connection with weighment or purchases or supply of or payment for cane, favour or disfavour to any person.
