Section 11(8) in Punjab Market Committees Bye-laws
(8)If any person encroaches upon the auction platform or roads in the market or otherwise misuses such premises or other property in the market, it shall be lawful for the Secretary, Market Committee to remove such encroachments after serving notices to the concerned persons, agency or licensee as the case may be, at his cost.[11A. Setting up of check post or barrier. - The Market Committee or its Secretary or any of its officers authorised by it in this behalf may require a vehicle or other conveyance or a common carrier loaded with agricultural produce which is on its way to market or coming out of the market, to stop and give particulars of the agricultural produce, its owner, buyer, seller, commission agent or arhtiya or licensee, quantity and the value of the produce. The driver or any other person incharge of such vehicle or conveyance or common carrier shall stop the vehicle, other conveyance or common carrier, keep it stationary as long as may reasonably be necesssary and allow the Market Committee or its Secretary or such officer authorised by it to examine the produce and other records or bills or bilties. The Committee may also require that such vehicles, other conveyances or common carriers entering the market shall have their vehicles, conveyances or common carriers weighed on the weighbridge of the Market Committee and that person concerned shall obtain entry vouchers from the clerk of the concerned Market Committee on duty at the gate, barrier or check post in such manner as may be laid down by the Committee.] [Inserted vide Notification No. 7290 dated 30.3.87 Punjab Gazette dated 24.4.87.][11B. The issuance of Gate Pass. - (1) All agricultural produce coming or brought to the market/principal market yard or sub-market yard shall be recorded in register maintained in Form 'I' by the committee.
