Section 17 in The Delhi Agricultural Produce Marketing (Maintenance, Management, Regulating of Vehicular Traffic and Conditions of use) Rules, 2000
17. Prohibitions of nuisances.
(1)No person shall in any public street or a public place in the market:-(i)case himself or urinate himself; or(ii)without proper authority, affix upon any building, post, wall, fence, tree or any other thing, any bill, notice or any other document; or(iii)let loose any animal so as to cause, or negligently allow any annual to cause, injury, danger or annoyance to any person; or(iv)loiter or beg for alms or expose or exhibit, with the objecting exciting charity, any deformity or disease or any offensive sore or wound;(v)use any apparatus for amplifying or reproducing the human voice or animal sounds such as a megaphone or loudspeaker;(vi)leave his shop without extinguishing any fire or electrical light in his building/shop before closing the same which in any manner, is dangerous to the safety of such building or shop;(vii)sell or expose for sale any obnoxious meat or fish or decomposed vegetable matter or any other article not fit for human consumption;(viii)enter the market if suffering from any infectious or contagious disease;(ix)being owner or in-charge of any dog shall bring the dog in the market;(x)being the owner or keeper of any animal shall allow it to stray in the market; if any animal is found straying, it may be removed by an officer or employee of the marketing committee to a cattle pond at the cost and expense of the owner of keeper.(2)The marketing committee may, by public notice restrict in such manner or prohibit for such period as may be fixed in this behalf, the sale or preparation of an article of food or drink for human consumption in the market.(3)No person shall, without the prior approval of the marketing committee or any other officer authorised by it in this behalf, open, break up, displace or make any alteration or cause any injury to the soil or pavement or any wall or other material belonging to a.public authority.(4)No person shall throw, deposit or permit his servant or his household member to throw or deposit earth or material of any description or refuse, rubbish or offensive matter of any kind upon any street or public place or in drains in the market.(5)No exhibition of pictures or other optic effects by means of cinematograph or other similar apparatus in which firms are used, shall be given in the market.(6)No trader shall keep any building or trading premises in the market area without providing adequate fire-fighting equipment in the shop premises as may be prescribed by the marketing committee from time to time.
