Section 26(4) in The Najafgarh Marketing Committee Bye-Laws, 2004
(4)If any trader, commission agent or any other person is found trading in contravention of the instruction issued by the Committee in this behalf, the Chairman, Secretary or any other officer of the Committee duly authorized by it, may take his goods into his possession and dispose it of in the manner as may be specified by the Committee after having heard all the concerned parties.
