Section 24(6) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
(6)Every member shall be liable for loss, waste or misapplication of the fund or other property belonging to the committee, if such loss, waste or misapplication is proved to the satisfaction of the Board to be the consequence of his neglect or misconduct in the performance of duties as a member of the committee and he may, after being given an opportunity to show cause why he shall not be required to make good the loss, be surcharged with the value of such property or the amount of such loss by the Board whereupon such value or amount shall be recoverable from the member by the market committee.
