Section 32(6) in The Najafgarh Marketing Committee Bye-Laws, 2004
(6)The Committee may refuse to grant a licence to a trader or commission agent, if in its opinion anyone or more of the assistants whose name(s) is/are stated by the applicants in their applications are such that their operation in the market area and/or yard/sub-yards are detrimental to the efficient working of the market yards.
