Section 122 in The Jharkhand Agricultural Produce Markets Rules, 2000
122. Regulation of advances to agriculturists.
- A licensed trader may give advance either in cash or in kind to agriculturists, but such advances shall be made subject to the following conditions:-(a)If any agreement is entered into between the lender and the borrower in writing the lender shall supply copy of the agreement duly authenticated by him to the borrower;(b)When advances are given from time to time, an account book of advances given and re-payment made shall be kept in the manner laid down in the bye-law. The lender shall give a copy of such account book to the borrower and enter and attest with his signature every individual transaction of the lending and recovery in the copy of the account book so given.
