Section 15D(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961
(a)The price of the agricultural produce brought in the principal market yard or sub-market yard or private sub-market yard shall be paid on the same day to the seller in principal market yard or sub-market yard or, as the case may be, private sub-market yard. Payment of agricultural produce purchased out of such yard or yards shall also be made to the seller, if he is not a trader, on the same day.