Section 30B in The Punjab Agricultural Produce Markets (General) Rules, 1962
30B. Power of exempt.
- The State Government may for reasons to be recorded in writing, exempt any class or category of dealers from the provisions of Rule 30-A.][30C. Power to exempt from payment of market fee. - Notwithstanding anything contained in these rules, where the State Government considers it necessary or expedient to do so in public interest, it may for the reasons to be recorded in writing, exempt any dealer or category of dealers or any transaction or category of transactions from the payment of market fee leviable under these rules.] [Inserted vide Notification No. 11/19/04-M-3/8095 dated 11.11.05.]
