Section 121 in Karnataka Agricultural Produce Marketing Act 1966
121. Penalty for contravention of section 125.
- Whoever in contravention of the provision of section 125 obstructs any person in seizing or taking possession of any books records funds and property of the market committee or fails to give delivery thereof to such person shall on conviction be punished with imprisonment which may extend to [one year and with fine which may extend to one thousand rupees] [Substituted by Act 17 of 1980 w.e.f. 3.11.1979]
