Section 79 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
79. Duty of local authority to give information and assistance.
(1)It shall be the duty of every local authority to give all the necessary information, in it's possession or under the control of it's officers, to the Marketing Board or its officers authorized in that behalf, relating to the movement of agricultural produce into or out of the area of the local authority free of any charges.(2)It shall also be the duty of every local authority and it's officers and staff concerned to give all the possible assistance to any officer of the Marketing Board in exercise of his powers and discharging his duties under this Act.
