Section 128(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Where an inquiry is made under sub-section (1) the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] may after giving the person concerned an opportunity of being heard make an order requiring him to repay or restore the money or property or any part thereof with interest at such rate to pay contribution and costs or compensation to such extent as the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] may consider to be just and equitable.
