Section 32(6) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(6)The Committee may refuse to grant a licence to a trader or commission agent if in its opinion any one or more of the assistants, whose name(s) is/are stated in their application(s) is/are such that his/their operation in the market area and/or yard/ sub-yard is/are detrimental to the efficient working of the market yard.
