Section 17(1) in The Delhi Agricultural Produce Marketing (Maintenance, Management, Regulating of Vehicular Traffic and Conditions of use) Rules, 2000
(1)No person shall in any public street or a public place in the market:-(i)case himself or urinate himself; or(ii)without proper authority, affix upon any building, post, wall, fence, tree or any other thing, any bill, notice or any other document; or(iii)let loose any animal so as to cause, or negligently allow any annual to cause, injury, danger or annoyance to any person; or(iv)loiter or beg for alms or expose or exhibit, with the objecting exciting charity, any deformity or disease or any offensive sore or wound;(v)use any apparatus for amplifying or reproducing the human voice or animal sounds such as a megaphone or loudspeaker;(vi)leave his shop without extinguishing any fire or electrical light in his building/shop before closing the same which in any manner, is dangerous to the safety of such building or shop;(vii)sell or expose for sale any obnoxious meat or fish or decomposed vegetable matter or any other article not fit for human consumption;(viii)enter the market if suffering from any infectious or contagious disease;(ix)being owner or in-charge of any dog shall bring the dog in the market;(x)being the owner or keeper of any animal shall allow it to stray in the market; if any animal is found straying, it may be removed by an officer or employee of the marketing committee to a cattle pond at the cost and expense of the owner of keeper.
