Section 29(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)The fees shall be paid to the Committee or a paid officer [or paid to an agency] [Words added by Haryana Notification No. 2310-Agri.S(1)-2003/25361, dated the 15th November, 2003.] duly authorised to receive such payment within [seven days] [Substituted for the words 'four days' by Haryana Notification dated 13.8.1987.] of the day of transaction :Explanation :- In computing the period of [seven days] [Substituted for the words 'four days' by Haryana Notification dated 13.8.1987.] specified in sub- rule (3) of rule 29 and sub-rule (1) of rule 31, the day of transaction shall be included.[Note 1 - The payment of fees exceeding Rs. 2000/- shall be made either in cash or through cheque drawn on the local scheduled bank where the office of the concerned committee is situated, subject to the condition that collection charges, if any, shall be borne by the licensee. [Inserted by Haryana Notification dated 13.8.1987.]Note 2 - In cases where unaccounted agricultural produce is detected by the officers of the Board or the Committee, as the case may be, the fees shall have to be paid, immediately, and the provision of payment within seven days shall not apply in such cases.]
