Section 36 in The Punjab Agricultural Produce Markets (General) Rules, 1962
36. Composition.
- [Sections 46, 43 (1) and 43 (2) (vi)] (1) - In case the Chairman of the Committee accepts a sum, by way of composition in accordance with the provision of section 46, he shall report the matter in next meeting of the Committee, placing before the meeting all relevant papers in that behalf.(2)The amount so realised by way of composition shall be in addition to any amount due from the offender under the Act or the rules or the bye-laws.
