Section 38 in The Punjab Agricultural Produce Markets (General) Rules, 1962
38. Storage accommodation.
- [Section 43(2) (xv)]. (1) A committee may arrange when necessary, accommodation for the temporary storage or stocking of agricultural produce.(2)The committee shall charge such fees for such storage and stocking as may be prescribed by its bye-laws.[39. Procedure for imposing penalties. [Section 37] - (1) The authority to impose penalty shall issue a show cause notice to all the concerned in Form S.(2)All the affected parties shall be given an opportunity of being heard either in person or through their authorised representatives/agents.(3)After hearing the parties, the authority shall impose the penalty as per provisions of the Act] [Substituted by Haryana Government Notification No. 308-AS-(I)-2008/1749, Dated 2.2.2008.].[40. Procedure for appeal. [Section 40] - (1) Every appeal preferred under Section 40 shall bear a court-fee stamp of fifty rupees and shall be presented to the appellate authority in the form of a memorandum by the appellant or his duly authorised agent. The memorandum shall set forth concisely the grounds of objection to the order appealed against and shall also be accompanied by a certified copy of such order and the proof of payment of fee, if due, as per the impugned order.(2)In computing the period of limitation for filing an appeal under the Act, the period spent in obtaining a copy of the order shall be excluded.(3)The appeal shall be decided after notice to and hearing the parties concerned and after making such further enquiry as the appellate authority may consider necessary.] [Substituted by Haryana Government Notification No. 308-AS-(I)-2008/1749, Dated 2.2.2008.][41. Payment of interest. [Section 46] - On any sum due to a Committee or the Board, as the case may be, after the expiry of the stipulated period, an interest @ 12% per annum shall be payable.
