Section 28 in The Punjab Agricultural Produce Markets (General) Rules, 1962
28. Places at which agricultural produce shall be wighed or measured.
- [Section 43 (2) (x)] (1) - In any notified market area for which tabacoo or chillies has been notified as agricultural produce under section 6, the Committee may prescribe the places at which the aforesaid commodities may be weighed, measured or sold.(2)Subject to the provisions of sub-rule (1), weighments and measurements of agricultural produce intended for sale, shall be made through licensed weighmen or measurers in the principal or a sub-market yard.
