Section 79 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
79. Regulation of marketing of agricultural produce.
(1)Subject to the provisions of this section and of the rules providing for regulating the marketing of agricultural produce in any place in the market area, no person shall, on or after the date on which an area is declared under sub-section (1) of Section 4 to be a market area, without, or otherwise than in conformity with the terms and conditions of, a licence granted by-(a)The Director, where a market committee is not functioning; or,(b)by the marketing committee in any other case;(i)use any place in tire market area for the marketing of the agricultural produce specified in the said declaration; or(ii)operate in the market area or in any market therein as a trader, commission agent, broker, processor, weighman, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of such agricultural produce.(2)Nothing sub-section (1) shall apply to the retail sale by an agriculturist of his own produce.(3)All commodities of notified agricultural produce brought into the market area for marketing shall be brought into a market specified for such produce and shall not, subject to the provisions of the bye-laws, be sold at any other place outside such market. All transactions/sales in the notified principal yard and sub-yard shall be through open auction only.
