Section 18(2A) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2A)[ The following shall be exempt from taking a licence for processing of agricultural produce, namely] [Added vide Notification No. P.A.P.M. (General (Third Amendment) Rules 1964 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.] [Substituted vide Notification No. 11(13-M-III-83/9379 dated 4.5.1988.](b)Persons engaged in hand pounding of paddy only.
