Section 19(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)The Chairman, Vice-Chairman and every member of a market committee shall be liable for the loss, waste or misapplication of any money or other property belonging to the market committee if such loss, waste or misapplication is a direct consequence of his negligence or misconduct and a suit for compensation may be instituted against him in a Court of competent jurisdiction by the market committee with the previous sanction of the Director of Marketing.
