Section 25 in The Najafgarh Marketing Committee Bye-Laws, 2004
25. Sale of agricultural produce.
(1)All consignments of agricultural produce, processed or unprocessed, arriving in the market area of the Committee for the purposes of sale shall be brought into the principal market yard or subsidiary yard by the farmers/agriculturists/ sellers in the first instance and if the farmer/agriculturist/seller does not bring his produce in the principal yard/subsidiary yard of the Committee and intentionally tries to make sale/makes sale of his goods outside the notified yard/subsidiary yard, the stocks of the notified produce shall be recovered/seized as per the provisions of Sections 57 and 58 of the Act.(2)All agricultural produce notified for sale shall be brought into the notified yard/subsidiary yard in such manner and at such time as the Committee may specify from time-to-time.(3)All vehicles and persons with head-load entering the market yard shall pass through entry gate of the yard after obtaining necessary gate-pass issued by the Committee at the time of entry and on payment of the prescribed per trip fee.(4)As soon as the vehicle load or head-load arrives at the premises of the commission agent, it shall be incumbent on such commission agents to get them unloaded at the auction site for inspection of the purchasers.(5)On the receipt of the weighmen and counting slip, the commission agent shall issue his bill in such form as prescribed in the rules or in such form as the Committee may prescribe.
