Section 26(c) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(c)If the holder of the license in combination with other license commits any act or abstains from carrying on his/her normal business in the market area with the intention of will fully obstructing, suspending or stopping the marketing of notified horticultural produce in the market yard/sub-market yard and in consequences whereof the marketing of the notified horticultural produce has been obstructed, suspended;
