Section 30(11) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(11)[ The Committee shall refund the Market fee deposited by a dealer of rice or paddy out of which rice is extracted and exported, by him to other countries from the State of Punjab on production of export documents and clearance by the authorities by making payment of duty of custom, if any, leviable under the Customs Act, 1962, within the State of Punjab and on production of Form K-4]. [Added vide Punjab Notification dated 3.9.1998]
