Section 111 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
111. Bar of suit in the absence of notice.
(1)No suit or other legal proceedings shall be instituted against the Board or any Marketing Committee or any member, officer or servant thereof or any person acting under the direction of the Board, any Marketing Committee, member, officer, or servant for anything done or purported to be done in good faith as such member, officer or servant under this Act, until the expiration of two months next after notice in writing, stating the cause of action, the name and place of residence of the intending plaintiff and the relief which he claims, has been, in the case of the Board or Marketing Committees, delivered or left at its office, and in the case of any such member, officer, servant or person as aforesaid, delivered to him or left at his office or usual place of residence, and the plaint shall contain a.statement that such notice has been so delivered or left.(2)Every such suit shall be dismissed unless it is instituted within six months from the date of accrual of the alleged cause of action.(3)Notwithstanding anything contained in sub-section (1) any suit under Section 38 of the Specific Relief Act, 1963 (47 of 1963) may be instituted with the leave of the Court without serving any notice as required by sub-section (1) but the Court shall not grant any relief in the suit whether interim or otherwise except after giving the Board or the Marketing Committee or any other person referred to in sub-section (1), as the case may be, a reasonable opportunity of being heard.
