Section 30A(6) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(6)The purchaser shall, on receiving a copy of the receipt, pay forthwith the total amount to be paid by him as recorded in the receipt by drawing two cheques, one in favour of the Market Committee and another in favour of the owner of the tender. Both the cheques shall be payable on presentation. The cheque drawn in favour of the Market Committee shall be for an amount equal to the amounts referred to in, clauses (vii), (viii), (ix) and (x) under sub-section (4); and the cheque drawn in favour of the owner of the tender shall be for an amount equal to the amount referred to in clause (xi) of sub-section (4). The Market Committee, on receipt of the cheque, shall arrange to pay to the commission agent and the co-operative society, if any, the amount of money recorded against each of them in the receipt and credit the balance due to it to the market fund:Provided that, where the purchaser is the State Government or an agent appointed by it to make purchases of any notified produce on its behalf under any law for the time being in force, then the amount payable to the owner of the tender may be paid either in cash or by crediting the amount into the account of the owner of the tender in a co-operative bank.Explanation: - For the purposes of this section, section 31 and section 34-A, 'purchaser' shall include any person who pays the purchase price of any notified produce or agricultural produce, as the case may be, tendered for sale, or by whom payment of such price is made, whether on his own account, or as an agent or on behalf of another person.
