Section 25(5) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
(5)Soon after the transaction is over the purchaser shall arrange its counting or weighment through a licensed weighman. The weighman shall execute weighment slips in triplicate on Form B-1. The first copy shall be delivered to the seller, the second to the commission agent and the third retained by himself. It shall be incumbent on every weighman to produce their weighment books in the office of the Committee for inspection every day.
