Section 10(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)Any person aggrieved by an order made under this section may at any time within one month of the making thereof, appeal to the State Government if such order is passed by the [Secretary of the Board] [Substituted by the word 'Chairman of the Board' by Pb. Act 40 of 1963, Section 7.] and to the Secretary of the Board if such order is passed by the Chairman of the Committee.[10A. Certain persons to be licensees. - Any person to whom a licence is granted under section 10 shall be deemed to be a licensee under that section for the purposes of this Act and the rules made thereunder including that of levy of fees under section 23 on the agricultural produce bought or sold by him in the notified market area, irrespective of the fact whether the business of buying or selling of agricultural produce is specified in his licence or not.] [Added by Punjab Act No.34 of 1976.]
