Section 24(14) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(14)Delivery of agricultural produce after sale shall not be made or taken unless and until the Katcha Arhitya or, if the seller does not employ a Kacha Arhitya, the buyer has given to the seller a sale voucher in Form J, the counterfoil whereof shall be retained by the Kacha Arhitya or the buyer, as the case may be.
