Section 31(3) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(3)It shall be the duty of the buyer or his agent, if any to examine the agricultural produce closely and make a separate note of the quality, etc. of the lots to be sold by the sellers and/or their commission agents, half an hour before the sale time so that he may bid when the produce is auctioned. When the rate is fixed, the transaction shall be entered in the form prescribed for it. The bargain so struck shall be binding on both the parties.
