Section 60(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)Every trader, processor, proprietor of a private yard, proprietor of consumer farmer market or commission agent, carrying on business of the notified agricultural produce shall, before the 30th June, every year submit to the Secretary of the Committee a statement of transaction undertaken by or through him during the previous financial years ending on the 31st March, in such form and in such manner as may be prescribed.
