Section 26 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
26. Sale of Agricultural Produce.
(1)All agricultural produce brought into the market for sale shall be sold only by open auction in the principal or subsidiary market.(2)Nothing in the sub-rule (1) shall apply to a retail sale by an agriculturist of his own produce as may be specified in the bye-laws of the committee.(3)A committee shall fix timings for the starting and closing of the auction in respect of any agricultural produce.(4)The price of agricultural produce shall not be settled by secret signs or secret bid and no deduction shall be made from the highest bid received and accepted in the open auction.(5)The auction shall be conducted by the commission agent or auctioneer of the marketing committee in accordance with the timings fixed and instruction issued by the committee.(6)The highest bid offered by a purchaser at an auction sale and at which the seller of the produce has given his consent to sell his produce, shall be the sale price of the produce.(7)The purchaser shall be considered to have thoroughly inspected the agricultural produce for which he has made a bid and he shall have no right to retract from it.(8)As soon as the auction for a lot is over, the employee of the committee shall fill in the relevant particulars in a book to be maintained in Form 'H' and shall secure the signature of both the purchaser and the seller or their respective representative, whoever may be present at the spot.(9)A register in Form 'I' shall be maintained in the office of the committee and all heaps of agricultural produce which remain unsold during the course of auction shall be entered in this register. It shall be the duty of every commission agent to report to the committee as soon as the unsold heaps or receptacles are disposed of. The purchaser shall be responsible to get the agricultural produce weighed or counted or measured, as the case may be, immediately after the auction if necessary.(10)A person engaged by a producer to sell agricultural produce on his behalf shall not act as a buyer either for himself or another person in respect of such produce except with the prior consent of the producer.(11)The commission agent shall make payment to the seller immediately after the weighment is over.(12)Every commission agent shall prepare receipt in quadruplicate in Form 'J'. Original receipt shall be given to the seller at the time of payment of sale proceeds, second copy shall be submitted to the marketing committee on the following day, the third one shall be given to the purchaser and the fourth copy shall be retained by the commission agent for his record. Where no commission agent is engaged, the buyer shall prepare the receipt in triplicate and shall deliver the same as above.(13)In the absence of any written agreement to the contrary, the sale price of agricultural produce purchased under these rules shall be paid by the purchaser to the commission agent on delivery of Form(14)Delivery of agricultural produce after sale shall not be made or taken unless and until the commission agent or if the seller does not employ a commission agent, the purchaser has given to the seller a sale voucher in Form
