Section 101(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)If an officer or servant employed by a Market Committee, in the absence of a written contract authorising him to do so, and without reasonable cause, resigns his employment or absents himself from his duties without giving one month's notice to the Market Committee, he shall be liable to forfeit a sum not exceeding one month's salary out of any wages due to him.
