Section 30(2) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
(2)Where a market committee has acquired or taken on lease a market under clause (I) of sub-section (1) of section 20 and is collecting toll from the market, it shall maintain a register showing the tolls collected by it and a receipt or toll token duly signed or authenticated by the person authorised by the market committee, shall be issued to every person in respect of the toll collected from him.
