Section 107 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
107. Penalty for contravention of Section 98.
- Whoever, in contravention of the provisions of Section 98 abstracts any person in seizing or taking possession of any books, records, funds or property of the market committee or fails to give delivery thereof to such person shall be punishable with fine which may extend to two thousand rupees.
