Section 31 in The Najafgarh Marketing Committee Bye-Laws, 2004
31. Duties of licensed commission agents and traders.
(1)Every licensed commission agent shall furnish a weekly return of the purchasers and sales made by him or made through him in such form as may be prescribed by the Committee or as may be prescribed in the rules. Along with the return, he shall also deposit the amounts of market fee realized by him from the purchasers.(2)Every licensed trader shall also submit return/report as may be prescribed under the rules regarding the purchases and sale made by him or made through him within the market area in such form as prescribed under the rules.(3)It shall be the duty of the buyer or his agent, if any, to examine the agricultural produce closely and make a separate note of the quality, etc. of the lots to be sold by the sellers and /or their commission agents half an hour before the sale time, so that he may bid when the produce is auctioned. When the rate is fixed, the transaction shall be entered in the form prescribed for it. The bargain so struck shall be binding on both the parties.(4)Every trader acting as a commission agent shall keep regular and separate accounts of his sales and purchases. Such an account shall be produced for inspection on demand by the Chairman of the Committee or the Secretary and/or the field officials of the Committee.(5)All licensed commission agents shall have their weighing machines, their weights and measurement at their shops in the notified yard/sub-yard and weighment and measurement of the produce shall be done within the yard and at the respective shops of the commission agents during the trading hours prescribed by the Committee.(6)All the sales shall be conducted through open auction only and after the final bid, weighment, measurement and counting of the produce shall be done on the spot.(7)All licensed commission agents and traders shall maintain stock register and other registers as may be prescribed by the Committee.(8)Every commission agent shall prepare a receipt in quadruplicate in the prescribed form supplied by the Committee on payment. The original receipt shall be given to the seller at the time of payment of the sale proceeds, the second copy shall be submitted to the Committee, the third copy shall be given to the buyer and the fourth shall be retained by the commission agent for his record. Where no commission agent is engaged, the buyer shall prepare the receipt in triplicate and shall distribute the same as above.
