Section 32 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
32. Assistants of traders and commission agents.
(1)Traders and commission agents may employ assistants to work on their behalf, in the principal market yard sub-yard and/or in the market area.(2)The maximum number of such assistants shall be such as the Committee may, from time to time, determine.(3)The names and addresses of such assistants shall be stated in/along the application for grant or renewal of a licence for a trader and commission agent, as the case may be.(4)No person other than whose names appear in the licence of a trader and/or commission agent shall be allowed to work in the market area and/or yard/sub-yard on his behalf.(5)The licence of a trader, commission agent, or broker is liable to be cancelled, if he allows or continues to allow any person/persons whose names does not/do not appear in the register of the Committee to operate in market and/or yard/sub-yard on his behalf irrespective of whether person/persons was/were once on authorized assistant(s) working on his behalf.(6)The Committee may refuse to grant a licence to a trader or commission agent if in its opinion any one or more of the assistants, whose name(s) is/are stated in their application(s) is/are such that his/their operation in the market area and/or yard/ sub-yard is/are detrimental to the efficient working of the market yard.(7)On valid grounds the Committee may, at any time, remove any of the names of the assistants from the names appearing in the licence of a trader or a commission agent. The person whose name has been so removed shall not be allowed to work on behalf of this employer any where in the market area and/or yard/sub-yards.(8)All acts of the assistants shall be deemed to have been performed by their employers, who shall be fully responsible for the acts and omissions of the assistants.
