Section 29(7) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(7)For the purpose of this rule agricultural produce shall be deemed to have been bought or sold in a notified market area -(a)If the agreement of sale or purchase thereof is entered into in the said area; or(b)If in pursuance of the agreement of sale or purchase the agricultural produce is weighed in the said area; or(c)If in pursuance of the agreement of sale or purchase the agricultural produce is delivered in the said area to the purchaser or to some other person on behalf of the purchaser.
