Section 39(1) in The Najafgarh Marketing Committee Bye-Laws, 2004
(1)It shall be incumbent on the buyer to settle the accounts and to make arrangements for prompt payment of sale proceeds to the commission agents in case the produce is sold through the commission agent. In case the produce is sold by the seller/agriculturist himself to the buyer/the buyer shall settle the accounts and shall make arrangements for prompt payments to the seller/agriculturist/farmer and in that case market fee shall be paid by the buyer along with accounts to the Committee.
