Section 50 in The Najafgarh Marketing Committee Bye-Laws, 2004
50. Parking of vehicles.
- All private vehicles shall be parked in the parking area and vehicles coming in the market for bringing or taking agricultural produce shall be parked in such manner as may not cause traffic hazard, failing which the vehicle driver including the commission agent/trader concerned shall be held responsible and shall be liable to be punished for breaching the bye-laws, by way of penalty as prescribed under Rule 45 of the rules.
