Section 17(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)The Secretary of the Committee, or such other official as may be appointed by the Committee to receive such applications, shall, on receipt of the application, ensure that the necessary licence fee has been paid and shall, after verifying the correctness of the facts stated therein, forward the same to the [Secretary] [Substituted vide Notification No. 11 (13) M-I-83/21424 dated 13th and 14th October, 1987.] of the Board, within three days of its receipt in the office of the Committee.
