Section 18(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2)The following shall be exempt from taking licence for the sale of agricultural produce:-(a)Scheduled banks when proceeding against any agricultural produce belonging to a producer or a licescee under section 10 of the Act to whom money has been advanced against the security of such agricultural produce;(b)Hawkers and petty retail shop-keepers who do not engage in any dealing in agricultural produce other than such hawking or retail sales;(c)Officials of the State Government and Central Government when making sales on behalf of the Government.(d)Persons licenced under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 and the Punjab Warehousing Act, 1957 who carry on exclusively warehousing business, when selling out agricultural produce belonging to any person to whom money has been advanced against security of such agricultural produce.(e)[ Omitted] [Clause (e) deleted vide No. 5766-Agri. (ii) (4)-75/15368, dated the 12th September, 1975.](f)[ Omitted] [Clause (f) deleted vide NO. GSR-206/PA-23/61/S-43/Amd. (8)/64, dated the 3red September, 1964.][(2-A.) The following shall be exempt from taking a licence for processing of agricultural produce, namely] [Added vide Notification dated 3.9.1964.] :-(a)Chakkiwalas and Arewalas who do not make any sales or purchases of agricultural produce but have installed their chakkis and Aras (Saw Mills) only for grinding of agricultural produce or for sawing of timber for using it as fire wood as the case may be.(b)Persons engaged in hand pounding of paddy only.
