Section 23(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2)Where any person enters into any transaction for the purchase or sale of any agricultural produce through a commission agent, and the commission agent, without a written authoirty from his principal, employs a broker in connection with such transaction, the broker's commission shall be payable by, and may be paid out of the remuneration due to, such commission agent.
