Section 25 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
25. Employment of broker or commission agent not compulsory.
(1)No person shall be bound to employ a broker or a commission agent in any transaction or be required to pay for a broker employed by any other party to the transaction or to pay for broker when notice has been employed.(2)Where any person enters into any transaction for purchase or sale of any agricultural produce through a commission agent, and the commission agent, without a written authority from his principal, employs a broker in connection with such transaction, the broker's commission shall be payable by, and may be paid out of the remuneration due to such commission agent.(3)The same person shall not act as broker both for the buyer and the seller of an agricultural produce in the same transaction.
