Section 93(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The Board, while according the sanction referred to in sub-section (1), for execution of any development, maintenance or improvement work, may, at its discretion, direct that the execution of work shall be entrusted to a Department of the Government or to the Board or to marketing committee itself or to any other agency authorised by the Board.
