Section 31C(4) in Jharkhand Agricultural Produce Markets Act, 2000
(4)The Secretary of the Market Committee or any other officer or staff of the Market Committee or of the Board duly authorised by the Chairman of the Market Committee or the Managing Director of the Board may seize or remove stock of the agricultural produce and the animals, vehicles, vessels or other conveyance used in carrying or transporting the said produce in contravention of any provision of the Act, Rules, by-laws or order issued in this behalf or of the licence issued under the rules.]
