Section 31B(6) in Jharkhand Agricultural Produce Markets Act, 2000
(6)[ If any person, by himself, or by any person in his employment-(i)voluntarily obstructs, offers any resistance to or impedes, or otherwise interferes with; or(ii)refuses or tails to give or wilfully gives false or misleading information to the officer duly appointed under section 318; who is acting in accordance with his duty thereunder.Such person shall be liable to penalty which may extend to one thousand rupees. The Regional Director on receiving report from the authorised officer of such resistance, obstruction or impediment or interference shall cause a notice to be served on the person complained of and after giving an opportunity of hearing may impose penalty and pass necessary orders An appeal may be filed against the order of the Regional Director within one month before the Director of Marketing. The order passed by the Director of Marketing in this regard shall be final.]
