Section 34 in The Punjab Agricultural Produce Markets (General) Rules, 1962
34. Prevention of adulteration of agricultural produce.
- [Section 43 (2) (xxxiii)] (1) - No person shall adulterate agricultural produce, or place or offer adulterated agricultural produce for sale, in a notified market area.(2)It shall be the duty of a Committee to prevent adulteration of agricultural produce in the notified market area. The Chairman or Secretary of the Committee may take all or any steps within his power to stop, prevent or discourage such adulteration.Explanation. :- For the purposes of this rule adulteration of agricultural produce shall include mixing of inferior stuff with superior produce, mixing of different varieties of different qualities, mixing of seived remains of the agricultural produce with agricultural produce and mixing of earth, dirt and stones or any other extraneous matter with any agricultural produce.
