Section 18(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(2)The following shall be exempt from taking licence for the sale of agricultural produce:-(a)Scheduled banks when proceeding against any agricultural produce belonging to a producer or a licescee under section 10 of the Act to whom money has been advanced against the security of such agricultural produce;(b)Hawkers and petty retail shop-keepers who do not engage in any dealing in agricultural produce other than such hawking or retail sales;(c)Officials of the State Government and Central Government when making sales on behalf of the Government.(d)Persons licenced under the Agricultural Produce (Development and Warehousing) Corporations Act, 1956 and the Punjab Warehousing Act, 1957 who carry on exclusively warehousing business, when selling out agricultural produce belonging to any person to whom money has been advanced against security of such agricultural produce.(e)Tanners when making sales of cured, tanned and processed hides and skins.(f)[ Omitted.] [Omitted vide Notification P.A.P.M. (General) (Third Amendment) Rules, 1964 dated 3.9.1964.]
