Section 25 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
25. Sale of Agricultural Produce.
(1)Agricultural produce intended for sale shall be brought into the market in such manner and at such time as the Committee may from time to time specify.(2)All vehicles and persons with head load, entering the market must pass through the entrance gate after obtaining the necessary gate pass issued by the Committee at the time of entry and on payment of prescribed licence fee/per trip fee.(3)All consignments of agricultural produce processed or unprocessed arriving in the market area for purposes of sale shall be brought into the principal market/subsidiary market in the first instance.(4)As soon as the vehicle load or head-load arrives at the premises of the commission agent it will be incumbent on such commission agent to get them unloaded on the auction site for inspection of purchasers.(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.(6)On receipt of the weighment slip the commission agent will execute his bill in Form J appended to the Rules.
