Section 123 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
123. Power to Marketing Committee and secretary to impose penalties.
(1)A Marketing Committee or its secretary shall have the power, to impose by order, a penalty not exceeding five thousand rupees on any market functionary or agriculturist or purchaser for the contravention of any bye-law, after giving the person concerned a reasonable opportunity of being heard.(2)An appeal against an order under sub-section (1) shall lie to the Vice-Chairman of the Board, within such time and in such manner as may be prescribed.
