Section 17(3) in The Najafgarh Marketing Committee Bye-Laws, 2004
(3)The aggrieved party/parties shall make the written representation addressed to the Chairman of the dispute sub-committee giving full details of his/their case. He/they shall also enclose the requisite documents to substantiate their representation/claim. The aggrieved party shall also deposit a fee of one hundred rupees in cash or through an account payee cheque along with representation to the Committee.
