Section 30A(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)Such receipt shall contain the following particulars, that is to say-(i)the name of the collection centre,(ii)the name of the owner of tender,(iii)the name of the purchaser,(iv)the name of the commission agent, if any,(v)the name and quantity of notified produce, the weight, measure or number thereof and charges therefore,(vi)grade of the notified produce, if any, and the rate,(vii)the amount of dues of the Market Committee to be paid by the purchaser,(viii)the amount of dues to be paid by the tenderer, to the commission agent by way of his commission, if any, and such other market charges, as are duly authorized by the Market Committee.(ix)the amount of dues to be paid by the tenderer to a co-operative society, under section 48A of the Maharashtra Co-operative Societies Act, 1960,(x)the amount of advance price received by the tenderer, if any, in respect of agricultural produce notified under sub-clause (i) of clause (g 1) of sub-section (2) of section 29,(xi)the amount to be actually paid to the tenderer after deducting the amounts, if any, falling under entries (vii), (viii), (ix) and (x), and(xii)the total amount to be paid by the purchaser in respect of the notified produce purchased by him.
