Section 32(5) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(5)The licence of a trader, commission agent, or broker is liable to be cancelled, if he allows or continues to allow any person/persons whose names does not/do not appear in the register of the Committee to operate in market and/or yard/sub-yard on his behalf irrespective of whether person/persons was/were once on authorized assistant(s) working on his behalf.
