Section 124 in Karnataka Agricultural Produce Marketing Act 1966
124. Duty of officers and members to furnish information to [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] authorised officers and State Government.
(1)When the affairs of a market committee are investigated under section 123 or the proceedings of such committee are examined under section 126 all officers servants and members of such committee shall furnish such information in their possession in regard to the affairs or proceedings of the committee as the 1[Director of Agricultural Marketing]1 officer authorised or as the case may be the State Government may require.(2)An officer investigating the affairs of a market committee under section 123 or the State Government examining the proceedings of such committee under section 126 shall have the power to summon and enforce the attendance of officers or members of the market committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the case of a civil court by the Code of Civil Procedure 1908.
