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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(8) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(8)As soon as the auction for a lot is over the auctioneer shall fill in the particulars in a book to be maintained in Form H and shall secure the signatures of both of the buyer and the seller or their respective representatives, whoever may be present at the spot.[(8 A)] [Substituted vide Notification No. 11 (13)-M-III-83/9379, dated 4/5/1988.] A register in Form H shall be maintained by the Committee in which the agricultural produce which remained unsold during the course of auction be entered and it shall be obligatory for every dealer or Kacha Arhtiya or commission agent, as the case may be, to report about the unsold produce to the Committee as soon as his agricultural produce is sold.