Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 13 in The Chhattarpur Farmers Market Bye-Laws, 2004

13. Backward Linkage.

- Since there is a need to provide establish backward linkages for the smooth functioning of the Farmers' market, it will be proper that pamphlets/ reading material would be supplied/circulated by the APMC to give wider publicity to system of agricultural marketing without the role of any middle man. It would also be proper that better farming techniques and better post harvest management practices be popularized amongst the farmers selling their products in the proposed market:All disputes relating to sale of fruit and vegetables shall be resolved by the officer authorized by APMC and any person aggrieved of such decision shall be at liberty to make an appeal to Marketing Committee.APMC, Azadpur shall be entitled to add or delete any of the conditions of this manual from time to time for smooth running of the market and in the interest of farmer/consumer.