Section 11(7) in Punjab Market Committees Bye-laws
(7)[ The buyer shall lift the agricultural produce brought by him within [72] [Inserted vide Notification No. 7290 dated 30.3.87 Punjab Gazette dated 24.4.87.] hours of auction or purchase. In case of failure to so lift the produce, the buyer shall be liable to pay 25 paise per unit per day as demurrage to the Market Committee. If produce is not lifted within seven days, it may be lifted or removed from the Principal Market Yard or Sub-Market Yard or Purchase Centre by the Secretary, Market Committee at the cost of the buyer. The buyer shall also be liable to pay all costs incurred by the Secretary, Market Committee in keeping the produce till it is lifted by the purchaser:Provided that Market Committee may exempt buyer on request in writing from the operation of this bye-law partially or fully.
