Section 18 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
18. Contract, etc. on behalf of the committee.
(1)Every contract by or on behalf of the Committee shall he made in the prescribed manner.(2)No contract made by or on behalf of the Committee in contravention of the provisions of sub-section (1) shall be binding on it.(3)Every order of the Committee shall be authenticated by its official seal and the signature of the Chairman, or during his absence or incapacity, of the Vice-Chairman or, where so authorized by it, of the Secretary.
