Section 125 in Karnataka Agricultural Produce Marketing Act 1966
125. Seizure of account books and other documents.
- Where the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] has reason to believe that the books and records of a market committee are likely to be tampered with or destroyed or the funds or property of a market committee are likely to be misappropriated or misapplied the 1[Director of Agricultural Marketing]1 may issue an order directing a person duly authorised by him in writing to seize and take possession of such books and records funds and property of the market committee and the officer or officers of the market committee responsible for the custody of such books records funds and property shall give delivery thereof to the person so authorised.
