Section 4(i) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(i)where, it aggregates or buys the scheduled farmers' produce from a farmer in the trade area for primary value addition, packaging, labelling processing or export and thereafter sells at a better price, it shall make payment to the farmer immediately after such sale, but not later than fourteen days from the date of aggregation or purchase subject to the condition that the receipt of delivery as in Form-1 shall be given to the farmer on the same day:
