Section 94B(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(c)the Market Committee has fixed the responsibility for the fraud or negligence on the person concerned and has taken steps to recover the amount but the amount could not be recovered according to the report of the Revenue Officer or Officer of the Court and in case the person responsible is an Officer or employee of the Market Committee, the Market Committee has taken appropriate disciplinary action against him.
