Section 30(13) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(13)(i)No market fee shall be levied on wheat and maize purchased by the wheat and maize processing industries for manufacture of products therefrom such as wheat flour and its secondary/tertiary products such as bread, biscuits, pasta, noodles etc; starch and its delvalives; gluten etc. in the State of Punjab.(ii)No Markets fee shall be levied on fruits and vegetables purchased by fruit and vegetable processing industries through contract framing.(iii)[For new fruit and vegetable processing units who have not established the contract framing relationship with farmers shall be granted exemption from the market fee for a period of two years to source their raw material from the farmers [:] [Sub-rule Added by Punjab Notification No. G.S.R. 96/P.A. 23/61S.43 Amd. (58)/2001 dated by 11.9.2001.]][Provided that if a licensee purchases and exports the basmati variety of paddy from the State of Punjab to another State, he shall pay the market fee at the rate of one percent.] [Added by Notification No. G.S.R.54/P.A.23/1961/S.43/Amendment (77/2014, dated 1.10.2014 (w.e.f. 11.7.1962).]
