Section 29(8) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(8)If in the case of any transaction any two or more of the acts mentioned in sub-rule (7) have been performed within the boundaries of two or more notified market areas the market fee shall be payable to the Committee within whose jurisdiction the agricultural produce has been weighed in pursuance of the agreement of sale or, if no such weighment has taken place, to the Committee, within whose jurisdiction the agricultural produce is delivered.[30. Exemption from payment of market fees. - [Sections 23 and 43(2)(vii)] [Haryana Notification dated 12.9.1975.]. [(1) No market fee shall be levied on the sale or purchase of any Agricultural Produce manufactured or extracted from the agricultural produce in respect of which such fee has already been paid [in the notified market area in which the same was manufactured or extracted.] [Substituted for the words 'in any notified market area within the State' by Haryana Notification dated 21.10.1982.]
