Section 66(7) in Karnataka Agricultural Produce Marketing Act 1966
(7)[ If such officer or servant has reason to suspect that any person is attempting to evade payment of any market fee due from him under section 65 he may while seizing accounts registers or documents under subsection (3) also seize so much of the notified agricultural produce as in his opinion would be sufficient to meet the amount of fee which may be found due from such person and also the penalty leviable under section 65A and retain the same with him until the fee and the penalty are paid or for ten days whichever is earlier. After the expiry of the period of ten days if the fee or other amount due is not paid the officer or servant shall dispose of the notified agricultural produce in public auction and adjust the sale proceeds towards the fee or other amount due. If the sale proceeds are more than the fee or other amount due the excess amount shall after deducting the charges incurred by the market committee be refunded in the prescribed manner:Provided that in the case of perishable notified agricultural produce the officer or servant may dispose of the same before the expiry of the period of ten days if in his opinion such disposal is necessary.] [Inserted by Act 35 of 1986 w.e.f.17.6.1986]
