Section 17 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
17. Bill to be issued to purchaser.
- Every commission agent, purchaser or trader shall, immediately after weighment or measurement of the declared agricultural, produce, issue a bill in triplicate in the form prescribed in that behalf by the by-laws to every purchaser furnishing details (including price) of all the agricultural produce sold by him. One copy of the bill shall be submitted to the Market Committee and another shall be retained by him, and third copy shall be supplied to the purchaser.
