Section 97 in The Rajasthan Agricultural Produce Markets Rules, 1963
97. Regulation of advances to agriculturists.
- A licenced broker may give advance either in cash or in kind to agriculturists but such advances shall be made subject to the following conditions:-(1)If any agreement is entered into between the lender and the borrower, the lender shall supply a copy of the agreement to the borrower.(2)When the advances are given from time to time, on account book of the advances given, and repayments made shall be kept in the manner laid down in the bye-laws. Th lender shall give a copy of such account book to the borrower and enter and attest with his signature every individual transaction of lending and recovery in the copy of the account book so given.
