Section 48(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)If the outgoing Chairman or Vice-Chairman to whom a direction has been issued under sub-section (2) does not comply with such direction, the Director or any other person authorised by him in this behalf shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while executing a decree.
