Section 20(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(5)If a dispute arises whether a person is entitled to exemption under this rule or not, the Vice-Chairman of the Board shall decide the case after giving the affected person an opportunity of being heard. His decision shall be final.Explanation. - For purposes of Clause (b) of sub-rule (1), Clause (b) of sub-rule (2) of this rule, hawker, includes a person engaged in selling agricultural produce by means of mobile vehicles, such as cycle, rickshaw, rehra, etc. and also includes the head-load venders (pherewala).
