Section 31(11) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(11)An assessment order made under [sub-rule (7)] [Substituted for the words 'sub-rule (8)' vide Punjab Notification dated 15.3.1999.] and (9) shall be communicated to him by means of a demand notice in Form P and a copy thereof shall be granted to the dealer on his making a written application, and paying a sum of two rupees as copying fee to the Committee. Every Committee shall maintain a register of copying fees.
