Section 96(d) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(d)require a marketing committee to take into consideration-(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist with regard to the doing of anything which is about to be done or is being done by or on behalf of such committee;(ii)any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee;
