Section 32(5) in The Najafgarh Marketing Committee Bye-Laws, 2004
(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 name(s) does not/do not appear in the register of the Committee to operate in market area and/or yard/sub-yards on his behalf irrespective of whether person/persons was/were once an authorized assistant/ assistants working on his behalf.
