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] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(2) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(2)In case the stocks of agricultural produce are taken back by the farmer/seller and are bought outside the market yard/sub-yard, the seller/farmer shall get a proper gate pass from the check post in the yard of the Committee in which the details of the produce going out shall be given. No stock of agricultural produce shall be taken back without proper gate pass.