Section 38(7) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(7)for the purpose of this rules, notified agricultural produce shall be deemed to have been in a market area-(a)if it is leaving market or market area unless contrary proved;(b)if the agreement of sale thereof is entered into in the said area; or(c)if in pursuance of the agreement of sale the agricultural produce is weighed in the said area; or(d)in in pursuance of the agreement in sale of the agricultural produce is delivered in the said area to the purchaser or the some other person on behalf of the purchaser; or(e)if in the case of any transaction two or more of the acts mentioned in sub-Rule (7) have been performed within the boundaries of two or more market areas, the market fee shall be payable to the committee within whose jurisdiction the agricultural produce has been weighed in pursuance of the agreement of sale or, if no such weighment has taken place, to the committee, within whose jurisdiction the agricultural produce is delivered.
