Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 26 in The Najafgarh Marketing Committee Bye-Laws, 2004

26. Method of sale.

(1)All sales shall be effected in lots or by sample, through open auction only and in the presence of a representative of the Committee.
(2)Daily open auction of all agricultural produce shall start at 8.00 a.m. and close at 4.00 p.m. on all working days in all blocks in the market provided that on special occasions and festive seasons, the Committee may extend the timings as it may consider necessary.
(3)Only licensed buyers shall be allowed to offer bids in auction and shall be allowed to assemble at the auction sites, at least, half-an-hour before the start of the auction.
(4)If any trader, commission agent or any other person is found trading in contravention of the instruction issued by the Committee in this behalf, the Chairman, Secretary or any other officer of the Committee duly authorized by it, may take his goods into his possession and dispose it of in the manner as may be specified by the Committee after having heard all the concerned parties.