Section 25 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
25. Sale of agricultural produce.
(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.(2)All agricultural produce notified for sale shall be brought into the notified yard/subsidiary yard in such manner and such time as the Committee may specify from time to time.(3)All vehicles and persons with head-load entering the market yard shall pass through entry gate of the yard after obtaining necessary gate-pass issued by the Committee at the time of entry and on payment of the prescribed per trip fee.(4)As soon as the vehicle load or head-load arrives at the premises of a commission agent, it shall be incumbent on such commission agent to get them unloaded at the auction site for inspection of the purchasers.(5)Soon after the transaction is over, the purchaser shall arrange its counting or weighment through a licensed weighman. The weighment or counting slips shall be prepared in quadruplicate on Form B-l which shall be signed by licensed weighman, seller, purchaser and the commission agent and first copy shall be delivered to the seller, second to the commission agent, third to the purchaser and the fourth shall be retained by the licensed weighman who counted the produce. It shall be incumbent to every commission agent to produce the weighment/counting slips to the officer/official of the Committee for inspection on demand.(6)On the receipt of the weighment and counting slip the commission agent shall issue his bill in such form as prescribed in the rules or in such form as the Committee may prescribe.
