Section 96 in The Jharkhand Agricultural Produce Markets Rules, 2000
96. Agreement to be executed between buyer and seller.
- [(i) Every purchaser of Agricultural produce shall sign an agreement in triplicate in Form XXII in favour of seller as soon as a transaction is effected, and such agreement shall be executed under the supervision of authorised staff of the Market Committee. The agreement shall also bear the signature of the staff and the seller. One copy of the agreement shall be given to the purchaser and another to the seller and the third copy with the statement shall be submitted by the staff in the Office.(ii)If the buyer is a licensee and the seller is not a licensee, the buyer shall issue purchase account in Form 24, which shall be in triplicate, whose first copy shall be given to the seller and the second copy shall be submitted to the Market Committee along with the return as under Sub-section (2) of Section 27A.(iii)If the buyer is not a licensee and the seller is licensee, the seller shall issue sell account in Form 25, which shall be in triplicate, whose first copy shall be given to the purchaser who shall keep it with his carrier, and the second copy shall be submitted to the Market Committee along with the return as under subsection (2) of section 21A.Printed form 24 and 25 in books shall be supplied on the fixed price by the order of the Secretary or an Officer authorised by him.] [Substituted by G.S.R. 12A dated 26.9.1993.]
