Section 42 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
42. Conditions of buying and selling.
(1)Any person who have notified agricultural produce in the market area shall execute an agreement in triplicate in such form as may be prescribed in favour of the seller and one copy of the agreement shall be kept by the buyer, one copy shall be supplied to the seller and the remaining copy shall be kept in the record of the market committee.(2)The price of the agricultural produce bought in the market yard shall be paid to the seller on the same day of the sale.Chapter-VIII Market Committee Fund
