Section 39(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)Every licencee commission agent shall submit to the committee a return in Form 'L' showing his purchase and sales of each transaction of agricultural produce on the day of transaction or on the following day or the date specified under bye-law.Provided that in case of a dealer, who exclusively deals in fruits and vegetables, it should not be necessary to fill in Form 'L' the particulars of the person to whom the quantity of fruits or vegetables less than one quintal or the monetary value of which is less than five thousand rupees whichever is less, is sold:Provided further that a commission agent who sends one copy of Form 'L' to the committee, will be exempted from sending Form 'L' to the marketing committee and the buyer shall indicate in Form 'L' only the total quantity and the gross value in respect of each commodity purchased from each seller.
