Section 3(2B) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(2B)[ Category (ii) licencee i.e. kacha Arhtiya shall be strictly prohibited to do the business of sale and purchase of agricultural produce in booth because there is no space in front of the booths to display the agricultural produce. In booths, only the business of fertilizer, seeds, pesticides, Karyana-general store, tea shop, spare parts, hardware, electrical works etc. can only be carried out. The trade of meat shop, wire shop, atta chakki, processing unit and other trade termed as offensive and dangerous under Section 128 of the Haryana Municipal Act, 1973 (Act 24 of 1973), shall be prohibited. In violation of the above, the shop/booth along with amount deposited shall be resumed.] [Added by by Haryana Notification No. 2709- Agri.S(3)-2004/19372, dated the 11th November, 2004.](3) Where no denotification of the old mandi is involved, all the shop plots shall be sold through open auction, except allotment to identified public utilities as per sub-rule (2) of this rule.
