Section 52 in The Najafgarh Marketing Committee Bye-Laws, 2004
52. Penalty upon stocking of produce unauthorisedly at public place.
- No commission agent/trader shall stock the produce brought for sale or purchase upon roads and common auction platforms beyond twenty-four hours of its arrival or sale and purchase failing which the Committee or its Secretary, including Deputy Secretaries or any person authorized in this behalf shall impose penalty upon the defaulting licensee which may extend upto five thousand rupees besides any other action as deemed fit.
