Section 12(5) in Punjab Market Committees Bye-laws
(5)The execution of the contract will be as per the provisions contained in Punjab Agricultural Produce Markets Act, 1961. After execution of the agreement the contractor shall ensure the proper collection of fee at prescribed rate in accordance with the provisions of Act, Rules and Bye-laws during the contract period.through his employees engaged for the purpose. All the provisions of Act, Rules and Bye-laws enacted from time to time regarding exemption from the payment of market fee shall be applicable and complied with by the contractors. He shall bring to the notice of Secretary, Market Committee any contravention of law or evasion of market fee, if any, so that the remedial measures may be taken by the committee forthwith.
