Section 30(14) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(14)No Market fee shall be believed on :-(a)the organic produces grown under organic practices whether under contract farming or other wise which are certified by the Punjab Agriculture Export Corporation Limited; and(b)the durum wheat grown under the contract farming by the farmers or the dealers, as the case may be, who are registered with the Punjab Agro Foodgrains Corporation [***] [Added by Punjab Government Notification No 11/19/2004-M.3/759. dated 1st February, 2005][30A. Sale and purchase of agricultural produce for export out of the State. - (1) Where any sale or purchase of agricultural produce is made for the purpose of export outside the State of Punjab, the dealer shall make a declaration and give certificate to that effect in form 'Q' in triplicate. The dealer shall alongwith other documents furnish one copy of the declaration to the Committee within the notified market area of which the sale or purchase of agriculture produce was made, against stamped receipt, where any market fee has been paid or is to be paid. The second copy shall be delivered by the dealer at the inter-state barrier and the third copy shall be retained by him. When the agricultural produce is despatched by rail, one copy of the declaration shall be furnished by the dealer to the officer or the official of the Board of the Committee, as the case may be posted at the concerned, railway station.] [Inserted vide Notification No. 11/9/2000-M/3/1663 dated 20.3.2002.]
