Section 29 in The Najafgarh Marketing Committee Bye-Laws, 2004
29. Storage.
(1)In case an agricultural produce which is brought into the market yard/sub-yard, remains unsold, the seller/farmer shall be at liberty to get it back or the commission agent concerned and/or seller/farmer may store the produce in the godowns if available in the market yard or market area under intimation to the office of the Committee.(2)In case the stocks of agricultural produce are taken back by the farmer/seller and are brought 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.(3)The Committee may issue such directions as it thinks necessary for regulating the storage of agricultural produce in the market are as well as in the market yard.
