Section 30(1B) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(1B)[. A dealer claiming exemption from the payment of fee under sub-rule (1), shall produce a copy of the railway receipt, forwarding note, bill, bilty or challan, as the case may be, duly signed by him or his authorised agent, in the office of the Committee where the agricultural produce is bought before is loaded, the second copy shall be produced by the said dealer in the office of the Committee within whose market area the agricultural produce is bought before it is unloaded and the third copy shall be retained by him. In case no such copy is produced by the dealer in the office of concerned committee, no claim for exemption shall be entertained.] [Inserted vide Punjab Notification dated 4.9.1998.]
