Section 61(4) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(4)Such receipt shall contain the following particulars, that is to say-(i)name of the collection centre;(ii)name of the tenderer;(iii)name of the purchaser;(iv)name of the commission agent or agency, if any;(v)name of the specified produce, the weight, measure or number thereof, as the case may be, and the fees paid for weighing, measuring or counting such produce;(vi)grade and variety of specified produce, if any, and the rate;(vii)the amount to be paid to the Marketing Committee by the purchaser or the commission agent, where the sale is though such agent;(viii)the amount to be paid by the tenderer to the commission agent by way of his commission, if any, and such other market charges, as are duly authorised by the Marketing Committee;(ix)the amount to be paid by the tenderer to a co-operative society under the [Delhi Co-operative Societies Act, 1972 35 of 1972] [Now see Delhi Co-operative Societies Act, 2003 (3 of 2004).];(x)the amount of advance received by the tenderer, from the purchaser, if any, in respect of the specified produce;(xi)the amount to be actually paid to the tenderer after deducting the amounts, if any, falling under Clause (vii), Clause (viii), Clause (ix) or Clause (x); and(xii)the total amount to be paid by the purchaser in respect of the specified produce purchased by him.
