Section 60 in The Rajasthan Agricultural Produce Markets Rules, 1963
60. Receipt.
(1)The Market Committee shall maintain a register showing the cess and the fees collected by it. A receipt duly signed by the person authorised by the Market Committee shall be granted to every person in respect of cess and fees collected from him under these rules or the bye-laws.(2)Every person authorised by the Market Committee to collect cess shall pass receipt to the payees, keeping counterfoils of the receipt so granted and shall render account of all receipts at least once a day to the person duly authorised in this behalf by the Market Committee.
