Section 28(4) in Punjab Market Committees Bye-laws
(4)A Kacha Arhitya shall recover incidental and market charges payable to different functionaries and his commission under this bye-law and shall disburse the same to different functionaries :Provided that charges relating to palledars, filling and sewing may be paid by the buyer directly to the functionaries if such functionaries are engaged by him.[5] [Substituted vide Notification No. 3066 dated 28th January, 1988, Punjab Gazette dated 19th February, 1988.>(5) A Commission Agent or Kacha Arhtiya or buyer, as the case may be, shall maintain a register in form <span class=amd1><a title =] of these Bye-Laws. Account of market and incidental charges received and paid to the labour engaged for the purpose shall be recorded in this register.
