Section 56(x) in Karnataka Agricultural Produce Marketing Act 1966
(x)report to the Chairman and the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] [immediately in respect of fraud illegal acts] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] embezzlement theft or loss of market committee funds or property;
