Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(1)(a) in Punjab Market Committees Bye-laws

(a)The charge of unloading is meant for payment to the labour engaged for the purpose of unloading the vehicles. This charge is to be borne by the seller. If the seller does it himself or through his own men, no such charge shall be levied.