Section 15(14) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(14)Where a marketing committee has not been constituted or has not started functioning, the licence shall be granted by the Director. The provisions of sub-rules (1) to (13) of this rule shall, as far as may be, apply to the grant of licences by the Director:Provided that the licence fee so realised will be credited to the market development fund.
