Section 20 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
20. Conditions to be observed by the dealers.
(a)The dealer shall sell Text Books only to the bona fide purchasers at the prices printed on them. He shall charge actual packing, forwarding and postal charges or freight if the Text Books sold by him were to be delivered to the customer through Post or Rail.(b)The dealer shall not provide any additional cover or binding material to the Text Books and on that account fetch additional price over and above the printed price.(c)The dealer shall conduct his sales, from only one shop or Book stall at his own, in the area as specified in his Registration Card, and shall not sign, sublet or transfer to any other party any or whole part of his sale or interest against his agreement.(d)The dealer shall maintain stock account pertaining to the receipts and sales of Text Books and shall submit such reports and returns as the Superintendent may direct to do so from time to time. The dealer's account books shall at all times be open for inspection by the Superintendent or any other Officer authorised by him in this behalf.(e)The dealer shall not grant or allow under any circumstances, rebate, discount, commission, special terms, or offer any other inducement to any purchaser with a view to persuade him to buy Text Books from his shop or firm in preference to that of the other dealer in the district for which he is a dealer.
