Section 22(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)No contract other than a contract executed as provided in sub-section (1) shall be binding on a Committee.[23. Levy of fees. - A Committee may subject to such rules as may be made by the State Government in this behalf levy on ad volerem basis fees on the agricultural produce (bought or sold or brought for processing by dealers) in the notified market area at a rate not exceeding [three rupees] [Section 23 substituted by the Haryana Act 21 of 1973.] for every one hundred rupees :[Provided that except in the case of agricultural produce brought for processing,(a)no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce bought or sold in not actually made; and(b)a fee shall be leviable only on the parties to a transaction in which delivery is actually made.]
