Section 39 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
39. Payment of sale proceeds.
(1)It shall be incumbent on the buyer to settle the accounts and to make arrangements for prompt payment of sale proceeds to the commission agent in case the produce is sold through commission agent, in case the produce is sold by the seller/agriculturist himself to the buyer, the buyers shall settle the accounts and shall make arrangements for prompt payment of the seller farmer/agriculturist along with accounts to the Committee.(2)When the produce is sold through a commission agent, it shall also be incumbent on the part of the commission agent to settle the accounts and to make arrangements for prompt payment to the seller/farmer/agriculturist.
