Section 15A in The Rajasthan Agricultural Produce Markets Act, 1961
15A. [ Power to remove persons from market yards. - (1) The Chairman, Vice-Chairman or Secretary of the market committee or any other member, officer or servant authorised by the market committee in this behalf, may stop and remove any person from the principal market yard or sub-market yard or yards found to be operating without holding a valid licence or disobeying the orders in regard to the procedure to be followed in auction, weighment or any other matter, relating thereto.
(2)Such removal shall be without prejudice to any punishment to which the person so prevented may be liable under this Act and rules or bye-laws made thereunder.] [Inserted by section 6 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 14.7.1973.]
