Section 95(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)[ In case of violation of provisions contained in clauses (i), (iii-a) and (iv) of sub-rule (1) the Director shall be competent to take immediate steps to prevent or to correct such violation after giving an opportunity of being heard to the aggrieved party.] [Sub-rule (3) was added by G. N. of 7.6.1990.]
