Section 31L in The Gujarat Agricultural Produce Markets Act, 1963
31L. Submission of audited annual accounts and statement of transactions.
- Every trader, processor, proprietor of a private market, farmer-consumer market, the e-market, the direct purchase market, contract farming or commission agent, carrying on the business of agricultural produce shall, before the 30lh June, every year submit to the Managing Director, audited annual accounts and a statement of transactions undertaken by or through him during the previous financial year, in the manner as may be prescribed.
