Section 66 in The Rajasthan Agricultural Produce Markets Rules, 1963
66. [ Maintenance of auction register and execution of agreement between buyer and seller. [Substituted by Notification No. F. 10(110)/Agriculture 5/65, dated 28.5.1966-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.5.1966, dated 28.5.1966.]
(1)The Market Committee shall keep an auction register in Form IX in which the entries of all the transactions shall be made. As soon as any auction transaction is effected the purchaser shall sign against the relevant entries in the register and he shall be bound to take delivery of the produce at the rates mentioned in the register:Provided that where a sale takes place by a open agreement under rule 64(3) every purchaser of the agricultural produce shall sign the agreement slip in triplicate in Form VI in favour of the seller as soon as any transaction is effected. One copy of this slip shall be kept by the purchaser, the second will be supplied to the seller and the third will be sent to the Market Committee.](2)Nothing in this rule shall apply to the purchasers of agricultural produce for their own private and/or household use. The purchase by such purchasers shall be subject to such conditions as may be specified in the bye-laws.
