Section 17(2B) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2B)Notwithstanding anything contained in Rule (2-A), the license fee shall not exceed rupees two thousand in case a person desires to obtain a license for a period, exceeding twenty years.[***] [Substituted by Punjab Notification, No. 11/12/07-M-3/2004. dated the 20th August, 2007.]
