Section 118(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Subject to the provisions of this Act, and the rules made thereunder, a Marketing Committee may, in respect of a market area under its management, make bye-laws for-(i)determining the quantity of agricultural produce which may be considered as retail sale for the purposes of the Act and the rules made thereunder;(ii)the regulation of the business of the marketing committee, including meetings, quorum and procedure;(iii)the conditions of trading in a market;(iv)delegation of powers, duties and functions to the officers and servants;(v)the delegation of powers, duties and function to a sub-committee, if any;(vi)the provisions for the persons and the form in which copies of the document and entries in the books of the Marketing Committee may be certified and charges to be levied for the supply of such copies and inspection of such documents and books of account for the purposes of any proceedings under the Act, Rules and regulation;(vii)the manner in which the sales are effected in a market and maintenance and issue of invoices and other vouchers connected with the sale and the forms in which such invoices, bills, cash-memos shall be issued by the traders, commission agents, brokers, or other market functionaries operating in the market;(viii)any other matter for which the bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act, and the rules made thereunder in the market area.
