Section 66(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(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.]
