Section 119 in Karnataka Agricultural Produce Marketing Act 1966
119. Penalty for failure to obey order under section 123.
- Whoever obstructs any officer in carrying out the inspection of accounts or holding an inquiry into the affairs of a market committee or fails to obey any order made under clause (a) (c) (d) or (e) of section 123 shall on conviction be punished with fine which may extend to two hundred rupees for every day during which the offence continues.
