Section 15(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(5)For the purposes of regulating the entry of person and of vehicular traffic into the market in accordance with the provision of Clause (a) of sub-section (2), of Section 55, no person, other than one having a valid licence intending to carry on the business of selling and purchasing agricultural produce shall enter or attempt to enter the market when directed not to do so by an officer authorised by the marketing committee in this behalf.Explanation. - For the purposes of this clause, "person" shall include a vehicle.
