Section 31(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)After an order under sub-rule (4) is made, the [the assessing authority] [Substituted for the words 'Committee' vide Punjab Notification dated 15.3.1999.] shall inform the dealer of the date and place fixed for the inspection :Provided that if the dealer so desires, and pays such fee as the [the assessing authority] [Substituted for the words 'Committee' vide Punjab Notification dated 15.3.1999.] may fix in this behalf, the inspection shall be made at the dealer's premises.
