Section 17(3) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(3)The aggrieved party/parties shall make the written representation addressed to the Chairman of the dispute sub-committee giving full details of his/their case. He/They shall also enclose the requisite documents to substantiate their representation/claim. The aggrieved party shall also deposit amount of one hundred rupees as fee in cash or through an account payee cheque along with representation to the Marketing Committee.
