Section 25A in The Punjab Agricultural Produce Markets Act, 1961
25A. [ Price Stabilization Fund. [Substituted by Punjab Act No. 20 of 2018, dated 26.9.2018.]
(1)The State Government, may by notification levy Agricultural produce price Stabilization Fee on the commission paid to a licensed commission agent on sal, purchase or both, of agricultural produce in the market yards declared under sections 7 to 7-F of this Act, at such rate, as may be notified by the Government from time to time.(2)All receipts under sub-section (1) shall be credited into a fund to be called the Price Stabilization Fund and the account of said fund shall be maintained separately, which shall not be utilized for the purpose other than it is made for.]
