Section 69(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)The State Marketing Officer may, on his own motion or on report or complaint received, by order, prohibit the execution of a resolution passed or order made by the Marketing Board or it's Chairman or any of it's officers or servants, if he is of the opinion that such resolution or order is prejudicial to the public interest or is likely to hinder efficient running of the business in any market area, principal market yard or sub-market yard or is against the provisions of this Act or the rules or bye-laws made thereunder.
