Section 23A(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)Whenever a dispute arises as to the passing on the burden of fee or its addition towards the cost of agricultural produce or the goods processed or manufactured out of it shall always be presumed, unless proved otherwise, that the burden of the fee has been passed on to the next purchaser or has been added towards the court of the agricultural produce or the goods processed or manufactured cost of it.] [Substituted by Haryana Act No. 10 of 1979.]
