Section 29 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
29. Storage.
(1)The agricultural produce brought into the market when unsold shall be stored in the godown owned or hired by the licensed trader for that purpose with prior intimation to the Committee. The good so stored shall be weighed in the presence of the seller or his representative at the time of storing and acknowledgment indicating the kind and quality of goods shall be given by the Commission agent to the seller.(2)The owner of the godown in which agricultural produce has been stored or is withdrawn shall intimate the Committee about the stored produce on Form B-2.(3)The Committee may issue such direction, as it thinks necessary for regulating the storage of agricultural produce in the market area.
