Section 17(1) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(1)An agent or a purchasing agent shall prepare or cause to be prepared at each purchasing centre a parchi in triplicate, showing correctly :-(a)the serial number of the parchi ;(b)the date of the purchase :(c)the name of the person from whom the cane is purchased with his parentage and full address together with similar particulars about the person authorised by the vendor to deliver cane on his behalf ;(d)the number of the requisition assigned to the vendor, if any ;(e)the weight of the cane, including the weight of the cart or wagon, as the case may be ;(f)the weight of the cart (tare) or wagon, as the case may be ;(g)the weight to be deducted under sub-rule (5) of rule 19 ;(h)the net weight of the cane purchased ;(i)the rate at which the cane is purchased ; and(j)the price that has to be paid for the cane at that rate.The entries as regards items (e) and (f) shall be made and announced in the presence of the person, who actually delivers the cane while the cart or wagon is still standing on the weigh-bridge, and in the case of weighment on beam scales, immediately on completion of the weighment.Entries as regards items (a) to (e) shall be made as soon as weighment takes place and entries as regards items (f) to (j) as soon as the empty cart is weighed.
