Section 29(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(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.
