Section 23B in The Punjab Agricultural Produce Markets Act, 1961
23B. [ Levy of user charges. [Inserted by Punjab Act No. 17 of 2017, dated 22.7.2017.]
- The Board shall levy user charges for the use of infrastructure provided in the principal market yard or sub-market yard or special market yard, seasonal market yard, as the case may be, at the rate as may be prescribed.]
