Section 29(2) in The Najafgarh Marketing Committee Bye-Laws, 2004
(2)In case the stocks of agricultural produce are taken back by the farmer/seller and are brought outside the market yard/sub-yard, the seller/farmer shall get a proper gate-pass from the check post in the yard of the Committee in which the details of the produce going out, shall be given. No stock of agricultural produce shall be taken back without proper gate-pass.
