Section 17(8) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(8)A record of licences issued under this rule shall be maintained by the Board as well as by the Committee in Form C.[17A. A Special provision with regard to licences valid upto 31st March, 1976. - (1) Every person holding a licence valid upto 31st March, 1976, in Form 'B' on the date of commencement of the Punjab Agricultural Produce Markets (General) (First Amendment) Rules, 1975, and carrying on the business of purchase or sale of any agricultural produce notified under section 6 shall, within a period of fifteen days of such commencement, apply to the authority specified in section 9 for an amendment in his licence for the purpose of specifying such business therein and such amendment shall be made by the aforesaid authority without payment of any fee :Provided that amendment in the licence may be allowed after the expiry of the aforesaid period if the application is made within a period of thirty days of such commencement and the applicant pays such penalty, not exceeding sixty rupees, as the aforesaid authority may specify in that behalf.
