Section 17B in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
17B. [ Search and seizure.- The officers or employees of [the market committee, or the Board, as the case may be] [Sectopms 17B to 17D inserted by the West Bengal Agriculture Produce Marketing (Regulation) Amendment Act, 1977, section 7.] shall have power to seize any agricultural produce taken, or proposed to be taken, out of a market area in any vehicle, boat or other conveyance, and to search or seize records of market functionaries if such officer or employee has reason to believe that any fees or other amount due to [the market committee, or the Board, as the case may be] [Substituted 'the market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] under this Act in respect of such agricultural produce has not been paid, together with any container or other materials for the packing of commodities. Such seizure shall be forthwith reported by the officer of employee to a Magistrate having jurisdiction to try an offence under this Act and the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply in relation to the agricultural produce seized as aforesaid as they apply in relation to property seized by a police officer.]
