Section 23 in The Punjab Agricultural Produce Markets Act, 1961
23. [ Levy of fees. [Substituted by Punjab Act No. 17 of 2017, dated 22.7.2017.]
(1)A committee shall subject to such rules as may be made by the State Government in this behalf, levy on ad-valorem basis -(i)fees on the agricultural produce bought or sold by a licensee in the notified market area at a rate not exceeding [three rupees] for every one hundred rupees; and(ii)also additional fees on the agricultural produce when sold by a producer to a licensee in the notified market area at a rate not exceeding one rupee for every one hundred rupees:Provided that -(a)no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce bought or sold is not actually made; and(b)a fee shall be leviable only on the parties to a transaction in which delivery is actually made.(2)Subject to the presentation of requisite documents as prescribed, no fee shall be levied on the agricultural produce bought or sold in respect of which such fee has already been paid in the same or any other notified market area within the State.(3)Any licensee obtaining a license under sub-section (1a) of section 10, can deposit fee and additional fee, if any, with the Board within seven days of transaction irrespective of the transactions carried out in different notified market areas.(4)In the private market yard, private producer and consumer market yard, private e-trading platform and private Producer Market Yard (Kissan Mandi), the user charges shall be levied in lieu and at the rate of market fee, however, producer-seller shall be exempted from the user charges:Provided that the State Government, in public interest may, from time to time, by notification, put ceiling on the rate of collection of user charge.(5)The owner of the private market yard, private producer and consumer market yard, private e-trading platform and private producer market yard (Kissan Mandi) shall be responsible for the collection and deposit of any additional fee or cess levied by the State Government from time to time, in the Marketing Development Fund.]
