Section 24(9) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(9)The buyer shall be responsible to get the agricultural produce weighed immediately after the auction or on the same day the produce is purchased by him [and the seller or the buyer shall be liable for any damage to, or loss of, or deterioration in, the produce after the auction according to local usage or custom [or as per provisions of rule 13.] [Substituted vide Notification No. GSR 167/PA, dated 3.7.1966.]
