Section 3(ii) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(ii)[ the allotment price shall be fixed at five per cent, above the reserve price in the markets, where no auction has so far been held ] [Substituted by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.]:
