Section 22 in The Punjab Agricultural Produce Markets (General) Rules, 1962
22. Prohibition against grant of certain licences.
- [Sections 10, 13 and 43(2)(viii) and (ix)] (1) Except as hereinafter provided, no person shall at the same time hold a dealer's licence under Section 10 as well as a licence under Section 13 or hold more than one licence under Section 13 to act as a functionary in more than one capacity :Provided that nothing in this rule shall apply to persons dealing in vegetable and fruits.(2)Nothing in sub-rule (1) shall be deemed to [prohibit any] [Substituted for the word' prohibit' by Haryana Notification dated 2.2.1990.] person licensed as weighman, surveyor or measurer to act in all the three aforesaid capacities.
