Section 29(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)Every whole seller, commission agent and any licensee shall submit, before 31st March of every Financial Year, to the Mandi Samiti, the return of sale and purchase done in the preceding Financial year by it or through it, of the modified agricultural produce in such form and in such manner, as specified in the bye-laws.
