Section 71(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(2)If, upon an inquiry made under sub-section (1), the State Marketing Officer is satisfied that there are good grounds for an order under this sub-section, he may make an order requiring such person or in the case of a deceased person, his legal representative, who inherits his estate, to repay or restore the money or property or any part thereof, with interest at such rate or to pay contribution and costs or compensation to such extent as the State Marketing Officer may consider just and equitable:Provided that no order under this sub-section shall be made unless the person concerned has been given a reasonable opportunity of being heard in the matter:Provided further that the liability of a legal representative of the deceased shall be limited to the extent of the property of the deceased which is inherited by such legal representative.
