Section 23(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)If any person empowered under sub-section (1) has reason to suspect that any person is attempting to evade the payment of any market fee due from him under Section 19 or that any person has purchased or stored any notified agricultural produce in contravention of any of the provisions of this Act or the rules or the bye-laws in force in the market areas, he may enter or search any place of business, warehouse, office, establishment or godown where the person empowered under sub-section (1) has reason to believe that such person keeps or has for the time being kept stock of notified agricultural produce [and may seize the stored agricultural produce and the agricultural produce so seized may be confiscated in favour of Market Committee, in such manner as may be prescribed for the purpose :] [Substituted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001), for the words 'and may seize the stored agricultural produce'.][Provided that before confiscation of the agricultural produce the person concerned shall be given a reasonable opportunity of being heard.] [Inserted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001).]
