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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(2)The licence fee and the security for licence issued under this rule shall be as under:-
Category of licences Licence per annum fee per quarter of the years or part thereof Security
  Rs. Rs. Rs.
(i) Factory including ginning factory sheller, huller,flour mill, oil expeller, Dall Mill or cold storage for sale,purchase storage or processing of agricultural produce. 100 25 500
(ii) Commission agent, Kacha Arhtia or other whole sale dealerfor sale, purchase or storage of agricultural produce 60 15 00
(iii) [other dealers whose annual turn over of agriculturalproduce exceeds rupees **[sixty thousand] but does not exceedsrupees one lakh] 20 5 100
*Substituted for the word "Retailer" by Haryana Notification dated 26.3.1982.**Substituted by Haryana Notification dated 13.8.1987.#Word "huller" deleted by Haryana Notification dated 26.3.1982.Provided that in case of licences issued, before coming into force of the Punjab Agricultural Produce Markets (General) Haryana Second Amendment Rules, 1975, the above rates of licence fee and security shall be applicable with effect from the 1st April, 1976.