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State of Punjab - Section

Section 27 in Punjab Market Committees Bye-laws

27. Trade allowance.

(1)The following trade allowances shall only be made and receive within the market area in connection with ready or spot transactions :-
(i)Tare :- The exact weight of the gunny bag or the packing material used.
(ii)Adjustment of weight :- Full adjustment of increase or decease in the weight of the produce found in the test weighment under rule 25.
(iii)An allowance determined in arbitration under rule 13.
(2)Each item of allowance charged under sub-clause (1) shall be separately mentioned in Forms 'I' and 'J' prescribed under the rules.
(3)All samples shall be paid for at sale price, except those taken under bye-law 32.