Section 10(7) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(7)In the case of any transaction carried on between a debtor and a creditor in kind in the form of grain or goods for the purpose of manure or seed or any other purpose, the account of such transactions shall be prepared in terms of the money equivalent of such grain or goods calculated at the market price thereof prevailing at the time of the transaction.
