Section 31B(7) in Jharkhand Agricultural Produce Markets Act, 2000
(7)[ The Secretary of the Market Committee or any officer or servant of the Board or of the Market Committee duly empowered by the Chairman of the Market Committee or the Managing Director of the Board, the Regional Director, the Director Vigilance may detain any person (or vehicle) found carrying or removing any notified agricultural produce for transport of which market fee has not been paid or realised or not shown in the account to have been realised, and may examine the goods and may require production of the documents, authorising removal thereof If the document tallies with the goods the officer or servant of the Board or the Market Committee may endorse thereon the time, date and place of his examination thereof.] [Inserted by Act 60 of 1982.]
