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NCT Delhi - Section

Section 12 in The Chhattarpur Farmers Market Bye-Laws, 2004

12. Price fixation.

- (i) In order to ensure that the prices are fixed to the satisfaction of both farmers/consumers, it would be proper that this should be done by the Officer-in-charge of the Farmer's market;
(ii)The electronic board indicating the daily price variety-wise of each commodity shall be installed at prominent places in the market;
(iii)The Officer In-charge of Farmer's Market at Chhattarpur will fix the daily prices of all the commodities after consulting at least 5 farmers of the farmers market. The prices will be fixed by adding 20-25% over the wholesale prices prevailing at the Azadpur market yard. The prices so fixed will remain applicable for 24 hours or till the prices are fixed on the next day;
(iv)Officer In-charge will obtain the wholesale prices from the APMC, Azadpur;
(v)Whenever the APMC is not able to provide wholesale prices by 7.00 a.m. in the morning, previous day's wholesale price may be used ;
(vi)For the different varieties (clearly distinguishable) of the same vegetable, different sale price may be fixed ;
(vii)The APMC shall ensure strict enforcement of prices fixed.