Section 3 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
3. Procedure for holding enquiry for considering objection and suggestions received under Section 3 of the Act.
(1)When the Government by notification under Section 3 of the Act published in the official Gazette declares its intention of regulating any notified Agricultural produce in any specified area and invites suggestions/objections from the public, anyone interested may send the same in duplicate to the Director within forty five days of the publication, of the notification.(2)All such suggestions and objections received within the stipulated period of forty five days shall be examined and where the Government considers necessary, it may authorise any officer to inquire into any suggestions and objections, received in regard to the notification issued under Section 3 of the Act and require the officer to submit his report within a reasonable time.(3)The officer so authorised may, by notice, require the persons making the suggestions and objections, to appear before him in person or through a representative on date, place and time specified in the notice.(4)The officer so authorised by the Government shall hold enquiry and take on record all documentary and oral submission made by persons(s) appearing before him. The enquiry officer shall submit his report to the Secretary, Agricultural Marketing Department (Development Commissioner) along with all the documents for consideration of the Government.(5)The Government shall after considering the suggestions and objections and the report of the officer so authorised, decide the question of regulating marketing of such agricultural produce in such area as specified in the notification. After the question is decided the Government may issue the notification under sub-section (1) of Section 4 in terms of such decision.
