Section 17(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)If any person, who is not a licensee, carries on his business as a dealer in a notified market area on the date of issue of notification under sub-section (1) of section 6 and fails to apply for a licence on or before the date specified therein for obtaining licence, the licensing authority may, before a licence is issued, impose upon the applicant, a penalty according to the following scale :-(i)if the application is made by him within thirty days of the date specified in the notification - one rupee per day;(ii)if the application is made after the expiry of thirty days of the date specified in the notification, but within a period of forty days of such expiry - one rupee per day for the first thirty days and rupees two per day for each day thereafter.
