Section 26(c) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(c)if the holder of the license in combination with other license holder commits any act or abstains from carrying on his normal business in the market area with the intention of willfully obstructing, suspending or stopping the marketing of notified agricultural produce in the market yard/ sub- market yard and in consequence whereof the marketing of any notified agricultural produce has been obstructed, suspended or stopped; or
