Section 2(11) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(11)[ "Market Charges" means all charges payable by the buyer in lieu of the services rendered in connection with the handling of agricultural produce after the finalisation of the bid at the auction, such as the commission of kacha arhtiya, brokerage, auction charges, remuneration for palledari, filling, weighing and sewing] [Substituted by Haryana Notification dated 12.9.1975.]
