Section 13 in The Rajasthan Agricultural Produce Markets Act, 1961
13. Execution of contracts.
(1)Every contract entered into by a market committee shall be in writing and shall be signed on behalf of the market committee by its Chairman and two other members of the committee authorised by the committee in this behalf.(2)No contract, other than a contract executed, as provided in sub-section (1), shall be binding on the market committee.
