Section 39 in The Najafgarh Marketing Committee Bye-Laws, 2004
39. Payment of sale proceeds.
(1)It shall be incumbent on the buyer to settle the accounts and to make arrangements for prompt payment of sale proceeds to the commission agents in case the produce is sold through the commission agent. In case the produce is sold by the seller/agriculturist himself to the buyer/the buyer shall settle the accounts and shall make arrangements for prompt payments to the seller/agriculturist/farmer and in that case market fee shall be paid by the buyer along with accounts to the Committee.(2)When the produce is sold through a commission agent, it shall also be incumbent on the part of the commission agent to settle the accounts and to make arrangements for prompt payment to the seller/farmer/agriculturist.
