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State of Maharashtra - Section

Section 16 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

16. Accounts slip to be issued to seller.

- Every commission agent employed by a seller and if no commission agent is employed, every purchaser, shall (immediately after the sale is completed in the case of poultry, cattle, sheep and goats and immediately after weighment in the case of any other declared agricultural produce) issue an accounts slip in triplicate in the form prescribed in that behalf by the bye-law :Provided that, all necessary details required by the form so pr escribed are duly furnished and complied with. One copy of the accounts slip shall be issued to the seller, one shall be retained by the commission agent or purchaser and remaining submitted to the Market Committee.