Section 35 in The Assam Agricultural Produce Market Act, 1972
35. Recovery of loss.
(1)any loss that may occur to a market committee due to its failure to carry out any instruction of the Director shall be recoverable from the members of the market committee after due enquiry and reasonable opportunity being given to them of showing cause why such loss should not be recovered from them.(2)Any amount recoverable from the members of a market committee under this section shall be realises as an arrears of land revenue.
