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State of Karnataka - Section

Section 83 in Karnataka Agricultural Produce Marketing Act 1966

83. Production of account books etc. by market functionaries.

(1)If any market functionary fails to send any report or return in accordance with the provisions of section 81 or if the committee considers it necessary to examine the account books relating to the business of any market functionary to satisfy itself about the correctness of any report or return submitted by him or for any other sufficient reason the market committee may direct such functionary to produce before it or before any officer specified by it in this behalf the account books and other relevant books and documents for inspection and to explain the contents thereof.
(2)If any market functionary fails without sufficient cause to comply with the direction of the market committee under sub-section (1) the market committee may without prejudice to any other action against such functionary after such inquiry as may be prescribed direct him to pay such amount as may be prescribed by the bye-laws as penalty to the committee.