Section 12A(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Where the Collector is satisfied that the books and records of a Market Committee are likely to be suppressed, tempered with or destroyed, or the funds and property of a Market Committee are likely to be misappropriated or misapplied, the Collector or the person authorised by him may apply to the Executive Magistrate within whose jurisdiction the Market Committee is functioning for seizing and taking possession of the record and property of the Market Committee.
