Section 29(8) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(8)If in the case of any transaction any two or more of the acts mentioned in sub-rule (7) have been performed within the boundaries of two or more notified market areas the market fee shall be payable to the Committee within whose jurisdiction the agricultural produce has been weighed in pursuance of the agreement of sale or, if no such weighment has taken place, to the Committee, within whose jurisdiction the agricultural produce is delivered.[29A. Power to lease for collection of fee - A committee may subject to the previosu approval of the Secretary of the Board, lease out on contract basis the collection of fee levied under Section 23 of the Act read with sub-rule (1) of Rule 29 of the rules in the notified market area of the committee on such terms and conditions as may be prescribed in the bye-laws of the committee for any period not exceeding one year. The contractor and other persons employed by him for the management and collection of fee, shall :-(i)be bound by the provisions of the Act, rules and bye-laws and any other order passed by the committee for their guidance and for performing their duties.(ii)have such powers exercisable by employee of a committee under the Act, rules or bye-laws as the committee may confer upon them from time to time : and(iii)be entitled to the same remedy and be subjected to the same responsibility as if they were employed by the committee for the management and collection of fee.]
