Section 42(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Any person who have notified agricultural produce in the market area shall execute an agreement in triplicate in such form as may be prescribed in favour of the seller and one copy of the agreement shall be kept by the buyer, one copy shall be supplied to the seller and the remaining copy shall be kept in the record of the market committee.
