Section 66(ix) in The Jharkhand Agricultural Produce Markets Rules, 2000
(ix)On receipt of a complaint either written or oral regarding all matters concerning sale and purchase of agriculture produce in the market area, the Secretary shall conduct an inquiry and shall make a report of the same to the Chairman for taking such action as he may think necessary in accordance with the provisions of the Act, Rules and bye-laws. It shall also be the duty of the Secretary to check if proper payment to sellers in the market is being made and no irregularities in making weighments of agricultural produce in the market area are being committed.
