Section 12(13) in Punjab Market Committees Bye-laws
(13)It will be the responsibility of the concerned contractor to maintain the cleanliness of the Mandi Yard from time to time. Not-with-standing anything contained hereto before the Market Committee shall have absolute powers to take such action as may be necessary for compliance of the various existing clause and recover the due amount under Land Revenue Act from the Contractor. The contractor shall ensure that the persons employed by him are clearly given to understand in writing that they shall have no right or claim for absorption in the service of the Market Committee at any time or on any ground. They shall not be the servantsof the Committee and Committee shall have no liability directly or indirectly whatsoever qua them.
