Section 12A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
12A. [ Taking possession of record and property. [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
(1)Where the Collector is satisfied that the books and records of a Market Committee are likely to be suppressed, tempered with or destroyed, or the funds and property of a Market Committee are likely to be misappropriated or misapplied, the Collector or the person authorised by him may apply to the Executive Magistrate within whose jurisdiction the Market Committee is functioning for seizing and taking possession of the record and property of the Market Committee.(2)On receipt of the application under sub-section (1), the Magistrate may authorise any police officer not below the rank of Sub-Inspector to enter and search any place where the records and property are kept or are likely to be kept and to seize them and hand over possession thereof to the Collector or the person authorised by him, as the case may be.]
