Section 7 in The Punjab Agricultural Produce Markets (General) Rules, 1962
7. Publication of notification under section 6.
- [Section 6 (1)]. - (1) Copies of notification issued under section 6 shall be published, under the orders and at the discretion of the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.], in one or more of the modes specified below:-(a)by publication in the regional language or in such other language and in such newspapers as in the opinion of the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.] will give due publicity among persons likely to be affected thereby;(b)by affixing a copy of the notification in the regional language or in such other language as may be considered necessary by the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.], in the office of every Municipal Committee, Notified Area Committee, Panchayat Samiti and Zila Parishad, if any, within whose jurisdiction the notified market area or any part thereof is situated, and at some conspicuous place in the existing market, if any;(c)by affixing a copy of the notification in the regional language or in such other language as may be considered necessary by the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.], in the principal common meeting place, if any, of every village within the notified market area;(d)by beat of drum in the village within the notified market area.(2)The time of publication under clause (a) to (c) and the time and frequency of the drum beating under clause (d) shall be determined by the [Chairman of Board] [Substituted vide Notification No. 11/13/93-M3/5762, dated 27.8.2003.].(3)The expenses of publication under sub-rule (1) of copies of the notification issued under section 6 shall be met out of the Marketing Development Fund.
