Section 6(3) in The Chhattarpur Farmers Market Bye-Laws, 2004
(3)Inspector of Agriculture Department of GNCT of Delhi.(v)The I-card shall be renewed on yearly basis (i.e. financial year basis) only to the recorded land owner or the tenant or to contractor and to their family members as prescribed in the proforma after verification of the records.(vi)Farmer will also submit the affidavit with regard to his/her declaration as a farmer his/her residential address, land crop and family members, etc.;(vii)APMC, Azadpur shall publicise the matter among fruit and vegetable growers of Delhi adequately;(viii)Register containing the details of the identity cards issued shall be maintained by the officer of APMC, Azadpur authorised by the Committee;(ix)Validity of I-card shall be only for that financial year from the date of issue ;(x)For yearly renewal of identity cards the card-holder shall have to apply in the month of February ;(xi)The bogus identity cards shall be cancelled immediately ;(xii)The farmers shall have to sell the fruit and vegetable grown by themselves or on their land only ;(xiii)An inspection register shall be kept at the Camp office ;(xiv)Frequent surprise inspections shall be made by such officers authorized in this behalf by the Marketing Committee, who will put their remarks of inspection in the inspection register ;(xv)Each bona fide farmer may be issued 50 passes/tickets to be issued during all seasons of a calendar year for bringing/selling of the commodities.
