Section 11(1) in Punjab Market Committees Bye-laws
(1)Where Kacha Arhtiya is authorised to conduct auction himself, he shall be responsible to keep and maintain register in the same manner as are to be kept by the auctioneer.[(1A). Arrival/Heap Register. - The licensee shall maintain a Register as prescribed in Form F annexed to these bye-laws for agricultural produce coming to him or brought by him for sale. He shall enter the agricultural 'produce in the register' immediately on its arrival at his shop or platform for sale through him. The Register shall be written in Punjabi or Hindi and approximate weight shall be recorded in words and figures. The licensee shall also record in the Register the market and incidental changes received and paid to the labour engaged for the purpose. Any cutting or over- writing in the Register shall be authenticated by the Secretary, Market Committee or Mandi Supervisor-cum-Fee Collector authorised by him :] [Inserted vide Notification No. 7290 dated 30.3.1987 Punjab Gazette dated 24.4.1987 and further substituted vide notification No. 34867 dated 22.12.1989.]Provided that if any agricultural produce is recorded as unsold or having been taken back by the seller, a written intimation shall be sent to the Secretary, Market Committee to this effect immediately by the licensee.Provided further that Secretary of the Board may permit "Boli Bahi" or any other book with such columns as he may consider necessary in place of register in Form F in fruit and vegetable trade or retail trade or in any other trade. [Arhtia will submit a copy of transactions made by him to Market Committee daily] [Added vide Notification No. 4226 dated 31.3.2004 published in the Gazette dated 14.5.2004.].
