Section 12(8) in The Orissa Agricultural Produce Markets Act, 1956
(8)The officer or servant of the Market Committee empowered under Sub-section (7) shall have power to seize any notified agricultural produce taken or proposed to be taken out of the market area in any vehicle, vessel or other conveyance, 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 riot been paid 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, (2 of 1974) shall, so far as may be, apply in relation to notified agricultural produce seized as aforesaid as they apply in relation to property seized by a Police Officer.
