Section 117A(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)An officer of the Market Committee who finds that a person including any market functionary has committed or is reasonably suspected of having committed an offence (other than contravention of sections 6 and 7) under the provisions of the Act, or rules bye-laws made thereunder shall report the fact together with the record, if any, in that behalf, to the Secretary of the Committee.
