Section 22 in The Punjab Agricultural Produce Markets (General) Rules, 1962
22. Prohibition against grant of certain licences.
- [Sections 10, 13 and 43 (2) (viii) and (ix)] - (1) Except as hereinafter provided, no person shall at the same time hold a dealer's licence under section 10 as well as a licence under section 13 or hold more than one licence under section 13 to act as a functionary in more than one capacity :Provided that nothing in this rule shall apply to persons dealing in vegetables and fruits.(2)Nothing in sub-rule (1) shall be deemed to prohibit person licenced as weighman, surveyor or measurer to act in all the three aforesaid capacities.
