Section 25(5) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(5)Soon after the transaction is over, the purchaser shall arrange its counting or weighment through a licensed weighman. The weighment or counting slips shall be prepared in quadruplicate on Form B-l which shall be signed by licensed weighman, seller, purchaser and the commission agent and first copy shall be delivered to the seller, second to the commission agent, third to the purchaser and the fourth shall be retained by the licensed weighman who counted the produce. It shall be incumbent to every commission agent to produce the weighment/counting slips to the officer/official of the Committee for inspection on demand.
