Section 31 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
31. Duties of licensed traders and commission agents.
(1)Every licensed trader shall furnish a daily report in Form L as in Rule 35(1) of the purchasers and/or sale made by him or through him within the market area and all such other returns as may be required by the Committee.(2)It shall be the duty of the buyer or his agent, if any, to examine the agricultural produce closely and make a separate note of the quality etc. of the lots to be sold by the sellers and/or their commission agents half an hour before the sale time/so that he may bid when the produce is auctioned by the Committee. When the rate is fixed, the transaction shall be entered in the Form prescribed by the Committee. The bargain so struck shall be binding on both the parties.(3)Every trader acting as a commission agent shall keep regular and separate accounts of his sales and purchases. Such an account shall be produced for inspection on demand by the Chairman and other members of the Committee or the Secretary and the Inspector of the Committee.(4)All traders shall have their weight and measures or weighing scales or machines kept in prominent places. No weighment or measurement shall be done after the trading hours prescribed by the Committee.(5)All weighments and measurement of agricultural produce in spot or ready auctions shall be made on the day of purchase. If for any unavoidable reason, weighing is not possible on the same day it shall be done on the next day and the rate of purchase shall be the rate originally agreed upon.(6)The accounts in respect of the sale and purchase of agricultural produce and other such dealing shall be kept in the form approved by the Committee and they shall furnish the details of the daily transactions made.(7)Every commission agent shall prepare a receipt in quadruplicate in the prescribed form applied by the Market Committee on payment. The original receipt shall be given to the seller at the time of payment of sale proceeds, the duplicate shall be submitted to the Committee the following , day, triplicate shall be given to the buyer and fourth copy shall be retained by the commission agent for his record. Where no commission agent is engaged, the buyer shall prepare the receipt in triplicate and shall distribute the same as above.General
