Section 31(2) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
(2)It shall be the duty of the buyer or his agent, if any, to examine the agricultural produce closely and make a separate note of the quality etc. of the lots to be sold by the sellers and/or their commission agents half an hour before the sale time/so that he may bid when the produce is auctioned by the Committee. When the rate is fixed, the transaction shall be entered in the Form prescribed by the Committee. The bargain so struck shall be binding on both the parties.
