Section 13 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
13. Licensee not to purchase pulses at prices lower that the notified procurement price from farmers.
(1)Any person who holds a licence under the Order, or his agent or servant or any other person acting on his behalf and transacting business by purchasing pulses shall not purchase the pulses of fair average quality specifications at a price lower than the price notified, if any, by the State Government or the Central Government.(2)Every purchaser under clause 13 (i) shall cause to be taken and sealed in the presence of the Producer / Agriculturist, two representative sample packets and handover one sample packet to the Producer / Agriculturist and retain the other with him. He shall also issue a receipt to the Producer / Agriculturist showing the variety of the pluses, quantity; price for quintal and total amount paid and retaining one copy of the receipt with him.
