Section 43(3) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(3)If any market functionary and/or any other person indulges in activities and practices which are detrimental to the interest of the trade and proper functioning of the market, his entry shall be banned in the market for such period as the Committee may decide by way of its resolution. However, before issuing the order to ban the entry, the person concerned shall be given an opportunity of being heard.
