Section 15 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
15. Execution of Agreement.
(1)The licence holder will execute, by signing an agreement in Form V in triplicate in favour of the seller for the purchase of notified agricultural produce at the purchase centre in the specified market area. One copy of the agreement will be retained by the purchaser, one copy will be given to seller and remaining one copy will be submitted to the Secretary of Market Committee or the centre in charge posted by him.(2)After execution of agreement the purchaser trade will get the agricultural produce of the seller weighed on the electronic weigh bridge, certified and verified by the Weights and Measures Department.(3)The sale-voucher in triplicate will be prepared by the purchaser in Form VIII in favour of the seller and by making due payment of value of the produce to the seller, his signatures will be obtained as per agreement.
