Section 39(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)[ Prosecutions under this Act may be instituted [Chief Administrator] [Substituted by Haryana Act No. 21 of 1973.] [or the Chairman or Secretary of a Committee or by any other person authorised by the Board or a Committee.] [Substituted for the words 'the Chairman or the Secretary of the Board' by Haryana Act No. 38 of 1980.]
