Section 30(9) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(9)[ No market fee shall be levied on paddy and rice (Basmati) imported from outside the State of Punjab :[Provided that the proof of marking payment of market fee in the State from which paddy and rice (Basmati) has been imported alongwith the purchase bill, documents relating to transportation and Form K-2, is furnished by the dealer to the concerned committee within a period of sixty days from the date of transaction. In case, the dealer fails to furnish the particulars referred to above within a period of sixty days, then the Assessing Authority shall impose penalty equal to the amount of ten per cent of market fee for the next month, twenty per cent of the market fee for the further next month, thirty per cent of the market fee for the further next month, forty per cent of the market fee for the further next month and fifty per cent of the market fee for the subsequent next month. If, the dealer fails to furnish the aforesaid particulars within the stipulated period, then the penalty equal to the amount of the market fee due, shall be imposed upon him.] [Substituted by Punjab Notification No. 11/12/2006-M-3/7338. dated 17.11.2006.]
