Section 2(11) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(11)"Misconduct" means wilfully not to receive or refuse to receive, information sent by State Government, Managing Director, Collector or Authorised Officer, Deputy Director, Market Committee or disobey, the order/direction issued by Board, Managing Director or the authorised Officer, Market Committee or non-submission of required information in the time limit or submission of incomplete or incorrect information;
