Section 30 in The Gujarat Agricultural Produce Markets Act, 1963
30. Power to remove unauthorised persons in market.
(1)The Chairman, Vice-Chairman or Secretary of the market committee or any other member, officer or servant authorised by the committee in this behalf may summarily evict from the market any person found to be operating in the market area without holding a valid licence.(2)Such eviction shall be without prejudice to any punishment to which the person evicted may be liable under this Act.
