Section 21 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
21. Books to be kept by the licencee.
(1)Every licencee shall-(a)keep such books in such form as the committee may from time to time prescribe in its bye-laws;(b)render such return at such times and in such forms as the committee/Board/Director may prescribe or direct.(2)All forms prescribed under the rules shall be supplied to traders and other functionaries by the marketing committee on payment of fixed price as may be specified on the form itself.
