Section 32(7) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(7)On valid grounds the Committee may, at any time, remove any of the names of the assistants from the names appearing in the licence of a trader or a commission agent. The person whose name has been so removed shall not be allowed to work on behalf of this employer any where in the market area and/or yard/sub-yards.
