Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

NCT Delhi - Subsection

Section 26(12) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(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.