Section 29 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
29. Storage.
(1)In case an agricultural produce which is brought into the market yard/sub-yard, remains unsold, the seller/farmer shall be at liberty to get it back or the commission agent concerned and/or seller/farmer may store the produce in the cold storage, if available in the market yard or market area, under intimation to the office of the Committee.(2)In case the stocks of agricultural produce are taken back by the farmer/seller and are bought outside the market yard/sub-yard, the seller/farmer shall get a proper gate pass from the check post in the yard of the Committee in which the details of the produce going out shall be given. No stock of agricultural produce shall be taken back without proper gate pass.(3)The owner of the godown/cold storage with whom the agricultural produce has been stored or is withdrawn shall intimate the Committee about the stored produce in Form B-2.(4)The Committee may issue such directions, as it thinks necessary for regulating the storage of agricultural produce in the market area as well as in the market yard.
