Section 13(2) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
(2)Every purchaser under clause 13 (i) shall cause to be taken and sealed in the presence of the Producer / Agriculturist, two representative sample packets and handover one sample packet to the Producer / Agriculturist and retain the other with him. He shall also issue a receipt to the Producer / Agriculturist showing the variety of the pluses, quantity; price for quintal and total amount paid and retaining one copy of the receipt with him.
