Section 77 in Karnataka Agricultural Produce Marketing Act 1966
77. Agreement of sale.
- Every licensed trader who buys notified agricultural produce shall at such time enter in to a written agreement with the seller in such form as may be prescribed by the bye-laws. The agreement shall be executed in triplicate of which one copy shall be retained by the buyer one copy shall be retained by the seller and the third copy shall be submitted to the market committee for record.
