Section 123(d) in Karnataka Agricultural Produce Marketing Act 1966
(d)require a committee to take into consideration,-(i)any objection on the ground of illegality or inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee; and to make a written reply to him within a reasonable time stating its reasons for doing or not doing such thing;
