Section 31C(2) in Jharkhand Agricultural Produce Markets Act, 2000
(2)The person empowered under sub-section (1) shall have power to seize any notified agricultural produce it such officer or servant has reason to believe that any fee or other amount due under this Act in respect of such produce has not been paid or not entered into the account or documents relating to transaction and such seizure shall forthwith be reported by the officer or servant, aforesaid, to a Magistrate having jurisdiction to try the offence under this Act and the provisions of sections 457, 458 and 459 of the Code of Criminal Procedure, 1973 (Act II of 1974) shall as far as may be apply in relation to the notified agricultural produce seized as aforesaid as they apply in relation to property seized by a police officer.
