Section 96(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(iii)If the buyer is not a licensee and the seller is licensee, the seller shall issue sell account in Form 25, which shall be in triplicate, whose first copy shall be given to the purchaser who shall keep it with his carrier, and the second copy shall be submitted to the Market Committee along with the return as under subsection (2) of section 21A.
