Section 61(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)A Marketing Committee duly authorised by the Director by notification published in the Official Gazette, for the purpose, may, by an order published in the Official Gazette and in such other manner as it deems fit, for the information of the public, open collection centres for collecting threat the produce specified in such order (hereinafter referred to as the "specified produce).
