Section 24 in The Punjab Agricultural Produce Markets Act, 1961
24. Octroi not payable on certain agricultural produce.
- Notwithstanding anything to the contrary contained in the Punjab Municipal Act, 1911 [and any other corresponding law for the time being in force] [Substituted by the Punjab State Agricultural Marketing Board and Marketing Committees (Reconstitution and Reorganisation) Order, 1969.], the State Government may by notification direct that in respect of such agricultural produce notified under section 6, brought or received within a notified market area, as may be specified in the notification, no octroi shall be payable by any person to a Municipal Committee from such date as may be specified therein.
