Section 17 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
17. Receipts (i) registers and records.
[Sections 16 and 14 20(2)(h)] - (i) An agent or a purchasing agent shall prepare, or cause to be prepared, at each purchasing centre a parchi in triplicate, showing correctly :-(a)the serial number of the parchi;(b)the date of purchase;(c)the name of the person from whom the cane is purchased with his parentage and full address together with similar particulars about the person authorised by the vendor to deliver cane on his behalf;(d)the number of the requisition assigned to the vender, if any;(e)the weight of the cane, including the weight of the cart or wagon, as the case may be;(f)the weight of the cart (tare) or wagon, as the case may be;(g)the weight to be deducted under sub-rule (v) of Rule 16;(h)the net weight of the cane purchased;(i)the rate at which the came is purchased; and(j)the price that has to be paid for the cane at that rate. The entries as regards items (e); and(f)shall be made announced in the presence of the person who actually delivers the cane while the cart or wagon is still standing on the weigh-bridge, and in the case of weighment on beam scales, immediately on completion of the weighment. Entries as regards items (a) to (e) shall be made as soon as weighments take place and entries as regards items (f) to (j) as soon as the empty cart is weighed.(ii)The parchi referred to in sub-rule (i) shall be handed over in duplicate to the person from whom cane is purchased or to his authorised agent before the cane grower or his authorised agent leaves the weigh-bridge. The third copy of counterfoil shall be kept at the purchasing centre concerned.(iii)When payment is made for cane purchased, the receipt of the payee shall be taken on one of the counterfoils of the parchi handed over to him in accordance with the provision of sub-rule (ii) :Provided that if a number of parchis are presented together for payment, the receipt of the payee, for the whole amount due to him may be taken only on the latest parchi; in such cases the number of, or other references to the other parchis covered by the receipt shall be given in the receipt, and the other parchis shall be cancelled.(iv)An agent or a purchasing agent shall maintain, or cause to be maintained, at each purchasing centre a register or record showing correctly the particulars specified in items (a) to (j) as given in sub-rules (I) and also the following further particulars:-(a)the amount of loan, if any, advanced to the person from whom the cane is purchased;(b)the amount of interest upto the date of recovery of the same;(c)the amount actually paid in cash on account of the cane purchased;(d)the date of payment.(v)An agent or a purchasing agent shall maintain at each purchasing centre an inspection book in triplicate in which Inspector may record their remarks and instructions.(vi)The registers, records, parchis etc. referred to in this rule shall be preserved for one year.(vii)The Cane Commissioner may direct the use of such other registers, records and forms as may be considered necessary.(viii)The occupier of a factory shall submit correct returns relating to the production and sale of sugar and purchase of cane and such other information in such form on such date and to such authority, as may be directed by the Cane Commissioner.
