Section 31(8) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(8)Every commission agent shall prepare a receipt in quadruplicate in the Form 'J' prescribed under Rule 26(12) of the Rules and modified by the Committee for the purpose of this bye-law which shall be supplied by the Committee on payment. The original receipt shall be given to the seller at the time of payment of sale proceeds, the second copy shall be submitted to the Committee, the third copy shall be given to the buyer and the fourth shall be retained by the commission agent for his record. Where no commission agent is engaged the buyer shall prepare the receipt in triplicate and shall distribute the same as above.
