Section 23A in The Punjab Agricultural Produce Markets Act, 1961
23A. [ Passing of burden of fee. [Insertrd vide Haryana Act 28 of 1980.]
(1)Notwithstanding anything contained in section 23, a dealer or licencee may pass on the burden of fee paid by him under that section and the rules made thereunder to the next purchaser or add the same towards the cost of agricultural produce or the goods processed or manufactured out of it.(2)Whenever a dispute arises as to the passing on the burden of fee or its addition towards the cost of agricultural produce or the goods processed or manufactured out of it shall always be presumed, unless proved otherwise, that the burden of the fee has been passed on to the next purchaser or has been added towards the court of the agricultural produce or the goods processed or manufactured cost of it.] [Substituted by Haryana Act No. 10 of 1979.]
