Section 3(vi) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(vi)an allottee under these rules shall not be permitted to use the premises for the purposes other than the marketing the notified agricultural produce or co-related use. In the cease of misuse of the premises, allotment shall be cancelled and ten per cent of the total amount of the value of the plot calculated at the time of cancellation after including the due interest or other dues, if any, shall be forfeited and such an allottee shall not be entitled for allotment of any other site.
