Section 109(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Every member or employee of the Board or any Marketing Committee shall be liable for the loss, wastage, misappropriation or misapplication of any money or other property belonging to the Board or the Marketing Committee, if such loss, wastage misappropriation or misapplication is, proved to the satisfaction of the board, to be the direct consequence of the neglect or misconduct on the part of such member or employee:Provided that he shall be given an opportunity by a written notice to show cause as to why he should not be held liable for the loss, wastage, misappropriation or misapplication.
