Section 31C in Jharkhand Agricultural Produce Markets Act, 2000
31C. [ Power to stop vehicles etc. [Inserted by Act 60 of 1982.]
(1)At any time, when so required by any officer or servant of the Market Committee or the Board empowered in this behalf by the Managing Director of the Board or Chairman of the Market Committee, the Director Vigilance or Regional Director, the driver or any other person incharge of any vehicle, vessel or other conveyance, shall stop the vehicle, vessel or other conveyance, as the case may be, and keep it stationary as long as may reasonably be necessary, and allow such officer or servant to examine the contents in the vehicles, vessel or other conveyance and inspect all records relating to the notified agricultural produce being carried and give his name and address and the name and address of the owner of the vehicle, vessel or other conveyance.(2)The person empowered under sub-section (1) shall have power to seize any notified agricultural produce it such officer or servant has reason to believe that any fee or other amount due under this Act in respect of such produce has not been paid or not entered into the account or documents relating to transaction and such seizure shall forthwith be reported by the officer or servant, aforesaid, to a Magistrate having jurisdiction to try the offence under this Act and the provisions of sections 457, 458 and 459 of the Code of Criminal Procedure, 1973 (Act II of 1974) shall as far as may be apply in relation to the notified agricultural produce seized as aforesaid as they apply in relation to property seized by a police officer.(3)No person shall remove or cause to be removed or transport any goods unless market fee payable under the Act has been paid or realised. Any vehicle or conveyance and the owner or the driver or the person incharge of the vehicle or the conveyance shall carry with himself a document showing the payment of market fee on such produce having been paid or realised or charged by the trader or by the staff of the Market Committee.(4)The Secretary of the Market Committee or any other officer or staff of the Market Committee or of the Board duly authorised by the Chairman of the Market Committee or the Managing Director of the Board may seize or remove stock of the agricultural produce and the animals, vehicles, vessels or other conveyance used in carrying or transporting the said produce in contravention of any provision of the Act, Rules, by-laws or order issued in this behalf or of the licence issued under the rules.]
