Section 34 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
34. Prevention of adulteration of agricultural produce.
(1)No person shall adulterate agricultural produce or place or offer adulterated agricultural produce for sale, in a market area.(2)It shall be the duty of a committee to prevent adulteration of agricultural produce in the market area. The Chairman or Secretary of the committee may take all or any steps within his power to stop, prevent or discourage such adulteration.Explanation. - For the purposes of this rule adulteration of agricultural produce shall include mixing of inferior stuff with superior produce, mixing of different varieties or different qualities, mixing of sieved remains of the agricultural produce with agricultural produce and mixing of earth, dirt and stones or any other foreign matter with any agricultural produce.
