Section 15D(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)Except in case of a transaction between two traders, any person who buys agricultural produce in the market area shall execute an agreement in triplicate in such form, as may be prescribed in favour of the seller. One copy of the agreement shall be kept by the buyer, one copy shall be supplied to the seller and the remaining copy shall be kept in the record of market committee.
