Section 4 in Punjab Rural Development (General) Rules, 1987
4. [ Levy of fees. [Substituted by Punjab Government Notification No. GSR9/PA6/87/section 19/And dated 2.2.1994.]
- Sections 5 and 10. - For the purposes of Section 5 of the Act, there shall be levied a fee on ad valorem basis at the rate of rupees two for every one hundred rupees in respect of the agricultural produce, bought or sold in the notified market area.]
