Section 57 in The Orissa Agricultural Produce Markets Rules, 1958
57. Agreement to be executed between buyer and seller.
(1)Every purchaser of agricultural produce shall sign an agreement, in duplicate, in Form V in favour of the seller before removing it from the market area. One copy of the agreement shall be supplied to the seller and the other shall be kept on the record of the Market Committee. Printed forms of agreement shall be supplied free of cost by the Market Committee.(2)Nothing in this rule shall apply to the purchasers of agricultural produce for their own private and/or household use. The purchase by such purchasers shall be subject to such conditions as may be specified in the bye-laws.
