Section 37(III) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(III)On failure of the Marketing Committee to furnish any information or return on due dates, the Vice-Chairman of the Board may, after giving due notice to the marketing committee, depute any person working under him, to prepare the return or returns and submit it to them or him. The Chairman and the Secretary of the committee shall furnish to such persons informations necessary for preparing such return or returns. The expenses incurred by the Board, in getting such return or information shall be borne by the marketing committee and shall be recoverable from the marketing committee.
