Section 25(1) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(1)All consignments of agricultural produce, processed or unprocessed, arriving in the market area of the Committee for the purpose of sale, shall be brought into the principal market yard or subsidiary yard by the farmers/agriculturists/sellers in the first instance. If the farmer/agriculturist/seller does not bring his produce in the principal yard/subsidiary yard of the Committee and intentionally tries to make sale/makes sale of his goods outside the notified yard/subsidiary yard, the stocks of the notified produce shall be recovered/seized as per the provisions of Sections 57 and 58 of the Act or a penalty upto five thousand rupees under Section 104 of the Act may be imposed on the spot against him/them or the person selling on his/their behalf; or both, after giving him/them personal hearing on the spot by the authorised officer of the Committee, or he/they may be prosecuted in the Court of law after giving an opportunity to being heard.
