Section 23(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)The officer or servant of the market committee Board or the Government empowered under sub-section (1) shall have power to seize any notified agricultural produce taken or proposed to be taken out of the market area in any vehicle, vessed or other conveyance if 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. Such seizure shall forthwith be reported by the officer are servant aforesaid to a Magistrate having jurisdiction to try the offence under this Act, and the provisions of sections 523, 524 and 525 of the Code of Criminal Procedure, Samvat 1989 shall so 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.
