Section 61 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
61. Power of the Marketing Committee to open collection centres for marketing of specified produce and provisions for receipt and payment by purchaser.
(1)A Marketing Committee duly authorised by the Director by notification published in the Official Gazette, for the purpose, may, by an order published in the Official Gazette and in such other manner as it deems fit, for the information of the public, open collection centres for collecting threat the produce specified in such order (hereinafter referred to as the "specified produce).(2)If a person wishes to sell any specified produce in a market area, he shall tender all such produce at the collection centre only established for the purpose under sub-section (1).Provided that any such specified produce may be tendered through a commission agent or any agency specified by order by the Director in this behalf.(3)The Marketing Committee shall, on the sale of such produce, get it weighed, measured or counted, as the case may be, forthwith and arrange for the issue of a receipt thereof to the person who has tendered the produce at the collection centre for sale, or, to the commission agent or any agency, as the case may be, and shall also arrange to supply a copy of the receipt to the purchaser.(4)Such receipt shall contain the following particulars, that is to say-(i)name of the collection centre;(ii)name of the tenderer;(iii)name of the purchaser;(iv)name of the commission agent or agency, if any;(v)name of the specified produce, the weight, measure or number thereof, as the case may be, and the fees paid for weighing, measuring or counting such produce;(vi)grade and variety of specified produce, if any, and the rate;(vii)the amount to be paid to the Marketing Committee by the purchaser or the commission agent, where the sale is though such agent;(viii)the amount to be paid by the tenderer to the commission agent by way of his commission, if any, and such other market charges, as are duly authorised by the Marketing Committee;(ix)the amount to be paid by the tenderer to a co-operative society under the [Delhi Co-operative Societies Act, 1972 35 of 1972] [Now see Delhi Co-operative Societies Act, 2003 (3 of 2004).];(x)the amount of advance received by the tenderer, from the purchaser, if any, in respect of the specified produce;(xi)the amount to be actually paid to the tenderer after deducting the amounts, if any, falling under Clause (vii), Clause (viii), Clause (ix) or Clause (x); and(xii)the total amount to be paid by the purchaser in respect of the specified produce purchased by him.(5)The dues payable to a Marketing Committees under Clause (vii) of sub-section (4) shall consist of fee to be levied and collected from a purchaser by or under this Act.(6)The purchaser shall on receiving a copy of the receipt, pay forthwith the amount to be paid by him that is to say the sale value of the produce and the amount of market fee to the commission agent or agency as the case may be in cash, or through cheque or through a bank draft and the amount of the market fee so received, by commission agent or agency shall be deposited with the Marketing Committee alongwith the sale return. The purchaser shall also pay the amount of commission to the commission agent or agency as per bye-laws of the Marketing Committee. The commission agent and/or agency as the case may be shall arrange amount to be tenderer/seller after sale of the produce in cash or through cheque or through bank draft after deducting the charges as laid down in the bye-laws of the Marketing Committee.
