Section 96(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ii)If the buyer is a licensee and the seller is not a licensee, the buyer shall issue purchase account in Form 24, which shall be in triplicate, whose first copy shall be given to the seller and the second copy shall be submitted to the Market Committee along with the return as under Sub-section (2) of Section 27A.
