Section 37(5) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(5)The market committee may, by a resolution, passed in that behalf and with prior approval of the Director or the Board direct that no commission agent, or broker or both shall act in any transaction between the producer-seller and trade-purchaser, on amount to wards commission or dalali from the sale proceed payable to the producer-seller nor shall he act on behalf of both the buyer and the seller :Provided that the resolution so passed not be revoked by the market committee until a period of one year has expired from the date of its approval.
