Section 17(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(5)The Secretary of the Committee, or such other official as may be authorised by him to receive such application shall, on, receipt of the application and the pass book in respect of security, ensure that the necessary licence fee and security have been deposited and shall, after verifying the correctness of the facts stated therein, forward the same to the [Chief Administrator of the Board or any other person authorised by him, in writing in his behalf] [Substituted for the words 'Secretary of the Board' by Haryana Notification dated 2.12.1980.] under [registered post with acknowledgment due] [Substituted words 'registered post' by Haryana Notification dated 2.2.1990.] within three days of their receipt in the office of the Committee.
