Section 23 in The Punjab Agricultural Produce Markets (General) Rules, 1962
23. Employing a broker.
- [Section 43 (2) (xii) and (xiv)] - (1) No person shall be bound to employ a broker in any transaction, or be required to pay for a broker employed by any other party to the transaction, or to pay for broker when none has been employed.(2)Where any person enters into any transaction for the purchase or sale of any agricultural produce through a commission agent, and the commission agent, without a written authoirty from his principal, employs a broker in connection with such transaction, the broker's commission shall be payable by, and may be paid out of the remuneration due to, such commission agent.(3)The same person shall not act as a broker both for the buyer and the seller of an agricultural produce in the same transaction.
