Section 82(6) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(6)If the Director is satisfied on affidavit, enquiry or otherwise that any person with intention to delay or obstruct the enforcement of any order that may be passed against him under this section :-(a)is about to dispase of the whole or any part of his property;(b)is about to remove the whole or any part of his property from the State;he may, unless adequate security is furnished, direct the conditions attachment of the said property or such part thereof as he thinks necessary and such attachment shall have the same effect as it may be by a competent Civil Court.
