Section 20(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(2)The following shall be exempted from taking a licence for the sale of agricultural produce-(a)Scheduled banks when proceeding against any agricultural produce belonging to a producer or a licencee to whom money has been advanced against the security of such agricultural produce;(b)Hawkers who do not engaged in any dealing in agricultural produce other than such hawking;(c)Agriculturists who make sales of, his own produce in the yard or sub-yard without the assistance from- a commission agent. However, he will have to obtain permission/authorisation from the committee.
