Section 35 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
35. Badges and token to be worn.
(1)Every weighman and measurer and palledar shall be supplied free of cost with a suitable badge as soon as the licence is issued.(2)In case of loss, mutilation or any other defacement of the badge the Committee shall be entitled to require the licensees to reimburse to the Committee the cost of badge as decided by the Committee or by any other officer empowered in this behalf.(3)Badges shall be worn only by the persons holding a licence in respect of which such badges are granted and are in any case not transferable. A breach of this Bye-law shall cause the cancellation or suspension of the licence.
