Section 16(2)(ii) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(ii)ensure prompt payment to [sellers] [Substituted by section 8 (ii) (a) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.] in respect of specified agricultural produce sold by them in the Principal Market Yard or Sub-Market Yards;