Section 29(7) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(7)For the purpose of this rule agricultural produce shall be deemed to have been bought or sold in a notified market area -(a)If the agreement of sale or purchase thereof is entered into in the said area; or(b)If in pursuance of the agreement of sale or purchase the agricultural produce is weighed in the said area; or(c)If in pursuance of the agreement of sale or purchase the agricultural produce is delivered in the said area to the purchaser or to some other person on behalf of the purchaser.(d)[ If the agricultural produce sold or bought otherwise than in pursuance of an agreement of sale or purchase and is delivered in the said area to the purchaser or to some other person on behalf of the purchaser.] [Substitued by GSR 230/PA 23/61/S. 43/Amd. (3) 63, dated 5.10.1963.]
