Section 17(2) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
(2)When a licensed trader is the seller of any agricultural produce, he shall recover the fees from the buyer and pay the amount so recovered, within a week from the date of the transaction, to the market committee or any of its officers or employees authorised by the market committee in this behalf, in cash or by bank draft along with a statement showing the date of transaction, the name and address of the buyer, the quantity of agricultural produce purchased with money value thereof and the amount recovered from the buyer.
