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[Cites 0, Cited by 0] [Section 123] [Entire Act]

NCT Delhi - Subsection

Section 123(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(1)A Marketing Committee or its secretary shall have the power, to impose by order, a penalty not exceeding five thousand rupees on any market functionary or agriculturist or purchaser for the contravention of any bye-law, after giving the person concerned a reasonable opportunity of being heard.