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State of Punjab - Section

Section 35 in The Punjab Agricultural Produce Markets (General) Rules, 1962

35. Preservation of the prescribed Form and production thereof and inspection of the accounts books.

- [Section 43 (2) (xxxi)] (1) - The counterfoils of form I, J and M shall be preserved by the dealer concerned for a period of two years from the date of issue of the form to which the counterfoils relate. The register in form L shall be preserved by the dealer concerned for a period of two years of the date on which the last entry was made in that register.
(2)[ Omitted.] [Omitted vide Notification No. GSR/19/PA 23/61/S. 43/Amd (1) 63 dated 3.1.1963.]
(3)Every licensee and dealer exempted under rule 18 from taking a licence for working within the notified market area, shall, on demand by Secretary or Chairman of the Committee or any officer of the Board authorised by the [Secretary of the Board] [Substituted vide Punjab Government Gazetted (Extraordinary) Notification No. G.S.R. 12/P.A./23/61/S.43/Amd.(43)/2002 dated March 25, 2002 page 77.] or an officer authorised by him in this behalf, produce all or any of the forms preserved under sub-rule (1) above or the account books maintained in respect of the sale, purchase, storage, transportation or processing of agricultural produce by him for inspection and examination at such time and at such place as he may be required and shall, if required by any of the inspecting officers, hand over any or all of the said forms, or books against a receipt.