Section 35 in The Najafgarh Marketing Committee Bye-Laws, 2004
35. Badges and tokens to be worn.
(1)Every weighman, measurer and palledar shall be supplied free of cost with suitable badges as soon as the licence is issued.(2)In case of loss, mutilation or any other defacement of the badge, the Committee shall be entitled to require the licensee to reimburse to the Committee the cost of badge as decided by the Committee or by any other officer empowered in his behalf.(3)Badges shall be worn only by the persons holding a licence in respect of which such badges are issued and in any case badges shall not be transferable. A breach of this bye-law shall cause the cancellation or suspension of the licence.
