Section 61(6) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(6)The purchaser shall on receiving a copy of the receipt, pay forthwith the amount to be paid by him that is to say the sale value of the produce and the amount of market fee to the commission agent or agency as the case may be in cash, or through cheque or through a bank draft and the amount of the market fee so received, by commission agent or agency shall be deposited with the Marketing Committee alongwith the sale return. The purchaser shall also pay the amount of commission to the commission agent or agency as per bye-laws of the Marketing Committee. The commission agent and/or agency as the case may be shall arrange amount to be tenderer/seller after sale of the produce in cash or through cheque or through bank draft after deducting the charges as laid down in the bye-laws of the Marketing Committee.
