Section 24(11) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(11)[ (a) The Kacha Arhtia shall make payment to the seller through account payee cheque or by electronic transfer immediately after the weighment is over. If payment is not made by the kacha arhtia as stated above, then the same shall be recovered by the market committee concerned from him, and it shall be made to the seller concerned ] [Substituted by Punjab Government Notification No. G.S.R. 37/P.A.23/1961/S. 43/Amd.(62)/2009, Dated 1.10.2009.]:Provided that the seller shall be at liberty to receive payment up to rupees ten thousand in cash in a calendar month for the agricultural produce sold by him during the month.(b)The incidental and market charges, payable to different market functionaries, shall be paid as provided in the byelaws.".
