Section 17(4) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(4)An agent of a purchasing agent shall maintain or cause to be maintained at each purchasing centre a register or record showing correctly the particulars specified in items (a) to (j) as given in sub-rule (1), and also the following further particulars :-(i)the amount deducted under rule 22 ;(ii)the amount of loan, if any, advanced to the person from whom the cane is purchased ;(iii)the amount of interest upto the date of recovery of the same ;(iv)the amount actually paid in cash on account of the cane purchased ;(v)the amount paid otherwise than in cash under rule 22 ;(vi)the date of payment.
