Section 26(1) in Punjab Market Committees Bye-laws
(1)A sum due to the Committee shall be paid at its office during hours as may be fixed by the Market Committee and shall be received by a person appointed for the purpose who shall sign and issue receipts thereof :[Provided that receipts for amount exceeding Rupees One Hundred shall be countersigned by the Secretary or another employee authorised by him not lower in rank to that of Mandi Supervisor-cum-Fee Collector] [Substituted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.] :Provided further that the counter signature shall not be necessary in cases where the amount is received through Account Payee Cheques.
