Section 32(4) in Punjab Market Committees Bye-laws
(4)The samples shall be taken in the presence of the owner of produce or if it is in the custody of any other person in presence of such a person or if nobody is present there, in the presence of any two persons.[32A. Prohibition of benami transactions. - No licensee shall, buy, sell, store or process any agricultural produce on behalf of any firm (or partner in the firm), dealer or person holding licence under the Act, whose licence has been cancelled or suspended during the period of such suspension or cancellation as the case may be.] [Added vide Notification No. 32755 dated 13.10.87, Punjab Gazette dated 23.10.87.]
