Section 23(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)A committee shall subject to such rules as may be made by the State Government in this behalf, levy on ad-valorem basis -(i)fees on the agricultural produce bought or sold by a licensee in the notified market area at a rate not exceeding [three rupees] for every one hundred rupees; and(ii)also additional fees on the agricultural produce when sold by a producer to a licensee in the notified market area at a rate not exceeding one rupee for every one hundred rupees:Provided that -(a)no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce bought or sold is not actually made; and(b)a fee shall be leviable only on the parties to a transaction in which delivery is actually made.
