Section 18(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)[ The officials of the State Government and Central Government exempted from taking licence under sub-rule (1) (d) and (2) (c) and the Punjab Khadi Gram Udyog Sangh exempted from taking licence under sub-rule (1) (g) shall be bound to comply with the provisions of the Act, Rules and bye-laws made thereunder, when making purchases or sales, otherwise than through the agency of a licensee.] [Vide Notification No. GSR 291/PA dated 28.11.1983.]
