Section 26(4) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
(4)If any trader, commission agent or any other person is found trading in contravention of the instruction issued by the Committee in this behalf, the Chairman, Secretary or any other officer of the Committee duly authorised by it may take his goods into his possession and dispose it of in the manner as may be specified by the Committee after consideration of the reply given in response to Show Cause Notice.
