Section 24(10) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(10)A person engaged by a producer to sell agricultural produce on his behalf shall not act as a buyer either for himself or on behalf of another person in respect of such produce [without the prior consent of the producer] [Substituted vide Notification No. GSR 167/PA, dated 3.7.1966.] :Provided that a Co-operative Society shall be exempt from the operation of this rule.
