Section 37(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)Every Commission Agent shall be liable,-(a)to keep the goods of his principal in safe custody without any charge other than the commission payable to him; and(b)to pay the principal, as soon as the goods are sold, the price thereof, irrespective of whether he has or has not received the price from the buyer of such goods.
