Section 32 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
32. Assistants of traders and commission agents.
(1)Traders and commission agents may employ assistants to work on their 'behalf, in the principal market or in the market area.(2)The maximum number of such assistants shall be such as the Committee may from time to time determine.(3)The name and addresses of such assistants shall be stated in the application for a licence by a trader and a commission agent as the case may be.(4)No person other than those whose names appear in the licence of a trader and commission agent shall be allowed to work in the market area, on his behalf.(5)The licence of a trader, commission agent, or broker is liable to be cancelled, if he allows or continues to allow any person/persons whose names does not/do not appear in the register of the market committee to operate in market areas, on his behalf irrespective of whether person/persons was/were once an authorised assistant working on his behalf.(6)The Committee, may refuse to grant a licence to a trader or commission agent, if, in its opinion any one or more of the assistants, whose names are stated by the firm in his application are not such, that their operations in the market area are likely to further the efficient working of the market.(7)On valid grounds the Committee may at any time remove any of the names of the assistants from the names appearing in the licence of a trasder of a commission agent. The person whose name has been so removed shall not be allowed to work on behalf of his employer anywhere in the market area.(8)All acts of assistants shall be deemed to have been performed by their employers, whom shall be fully responsible for the same.
