Section 38 in The Punjab Agricultural Produce Markets (General) Rules, 1962
38. Storage accommodation.
- [Section 43 (2) (xv)] (1) - A committee may arrange when necessary, accommodation for the temporary storage or stocking of agricultural produce.(2)The Committee shall charge such fees for such storage and stocking as may be prescribed by its bye-laws.[39. Penalties. - [Section 43 (3)] [Substituted by G.S.R. 10/PA 23/61/S-23/Amd. (1)/63 dated 3rd January, 1963.] (1) - Any person committing a breach of any of the provisions of these rules or any of the conditions of his licence shall be punishable with fine which may extend to five hundred rupees.Provided that no person shall be prosecuted under these rules without affording him an opportunity to show cause.]
