Section 81(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)The Director may, or its own motion or on report or complaints received, by order prohibit the execution or further execution of a resolution passed or order made by the committee or its Chairman or any of its officers or servant, if it is of the opinion that such resolution or order is prejudicial to the public interest, or is likely to hinder efficient running of business in any market areas, principal market yard or sub-market yard or is against provision of this Act or the rules or bye-lays made thereunder.
