Section 4(ii) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(ii)where it aggregates or buys the scheduled farmers' produce from farmer in the trade area and sells such produce in raw form itself, it shall make the payment immediately after such sale, but not later than three days from the date of aggregation or purchase, if procedurally so required, subject to the condition that the receipt of delivery as in Form-1 shall be given to the farmer on the same day.
