Section 43 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
43. Licensee to assist the field staff of the Committee.
(1)In the interest of smooth marketing operations in the yard/sub-yard, it shall be incumbent on the part of every licensed trader/commission agent and other market functionaries to assist the field officials of the Committee. The licensee shall produce, on demand, all records relating to arrivals, sale purchase of the produce including the records relating to payment, etc. to the staff of the Committee.(2)The Marketing Committee, if observes or finds that any action of a licensee is impeding the smooth working of the market and/or the licensee is indulging in violation of any provision of the Act or the rules or these bye-laws, the Committee may take an appropriate action regarding suspension and/or cancellation of the licence and debarment from holding the licence from the Committee and/or forfeiture of the security amount in full, or in part, and may impose penalty as per the provisions of the Act.(3)If any market functionary and/or any other person indulges in activities and practices which are detrimental to the interest of the trade and proper functioning of the market, his entry shall be banned in the market for such period as the Committee may decide by way of its resolution. However, before issuing the order to ban the entry, the person concerned shall be given an opportunity of being heard.
