Section 27(j) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(j)if any person makes encroachments of any kind on market yard or sub market yard, then the secretary of the market committee or the Managing Director shall be competent to remove that encroachment by using force and the expenses incurred in removing that encroachment shall be recoverable from the encroacher as arrears of land revenue.
