Section 105 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
105. Penalty for obstruction and failure to obey order under Section 96.
- Whoever abstracts any officer in carrying out the inspection of accounts or in holding an inquiry into the affairs, of a marketing committee or fails to obey any order with reference to any matter specified in Section 96 shall be punishable with fine which may extent to two hundred rupees for everyday during which the offence continues.
